EMKAY INTERNATIONAL LIMITED Vs. STATE

JUDGEMENT

(1.) CA No. 710/2017.

(2.) M/s Emkay International Ltd. [hereinafter referred to as 'Petitioner Company (In Liqn.)] was directed to be wound up by way of the order of this Court dated 211.2004; and the Official Liquidator attached to this Court was appointed as the Liquidator of the Petitioner Company (In Liqn).

(3.) It has been stated by way of the present application that in compliance to the order of this Court dated 22.11.2004, a team from the office of the Official Liquidator was deputed to take over the possession of the registered office of the Petitioner Company (In Liqn.) situated at I-1764, C.R. Park, New Delhi. However, the possession could not be taken, since at the said address one Col. Lahiri was residing and the office of the Petitioner Company (In Liqn.) was not operating.