NARESH KOHLI Vs. LILLIPUT KIDSWEAR LTD & ANR

JUDGEMENT

(1.) The present summary suit has been instituted by the plaintiff against the defendants/company praying inter alia for recovery of Rs.29,94,060/-. The defendants have filed a leave to defend application, registered as I.A. 174108/2014.

(2.) Counsel for the defendants states that the Board for Industrial and Financial Reconstruction has passed an order dated 17.02.2015 in Appeal No.36/2014, declaring the defendant as a sick company and registering it under Section 15(1) of Sick Industrial Companies (Special Provisions) Act, 1985. He hands over a copy of the order dated 17.02.2015 passed in Appeal No.36/2014 with a copy to the counsel for the plaintiff, which is taken on record.

(3.) Counsel for the defendants also informs the Court that vide order dated 06.01.2014 passed by the Company Court in CO.PET.66/2012 entitled M/s China Trust Commercial Bank vs. M/s Liliput Kidswear Limited, the Official Liquidator has been appointed as the provisional liquidator to take charge of all the assets of the respondent/company. The aforesaid decision dated 06.01.2014 pronounced in CO.PET. 66/2012 is also handed over with a copy to the counsel for the plaintiff, which is taken on record.