REGENT COMPUTRONICS PVT. LTD.

RESERVE BANK OF INDIA Appellant

V/S

JVG FINANCE LTD. Respondents

Referred Judgements :-

MADHUR PODDAR VS. ASHOK PODDAR [REFERRED TO]
MULRAJ VS. MURTI RAGHUNATHLL MAHARAJ [REFERRED TO]
KRISHNA KUMAR KHEMKA VS. GRINDLAYS BANK P L C [REFERRED TO]
SATYABRATA BISWAS VS. KALYAN KUMAR KISKU [REFERRED TO]
SURJIT SINGH VS. HARBANS SINGH [REFERRED TO]
PRAVEEN GARG VS. ORIENTAL BANK OF COMMERCE [REFERRED TO]
SAVITRI DEVI VS. CIVIL JUDGE SENIOR DIVISION GORAKHPUR [REFERRED TO]
ASHWANI KUMAR VS. LACHI RAM [REFERRED TO]
PUNJAB NATIONAL BANK VS. DELITE PROPERTIES PRIVATE LIMITED [REFERRED TO]
KESHRIMAL JIVIJI SHAH VS. BANK OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) KEEPING in view the averments in the application, delay in filing Co. Appl. 1633/2011 is condoned. Accordingly, application stands disposed of.

(2.) PRESENT application has been filed under Section 536(2) of the Companies Act, 1956 (for short 'Act') after the applicant received 132nd Report of Mr. J.P. Aggarwal, the One Man Committee, appointed by this Court, to verify the claimant's rights in relation to plots situated at JVG Hills Layout, Kondapur Village, Hyderabad, Andhra Pradesh.

(3.) HOWEVER, it is an admitted position that in the present case the sale deed had been executed by an alleged authorised representative of JVG Finance Limited after 05th June, 1998 i.e. after the date of appointment of the Provisional Liquidator.

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RESERVE BANK OF INDIA Vs. JVG FINANCE LTD

Referred Judgements :-

JUDGEMENT

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