ROBIN GARG Vs. VIJ CONSTRUCTIONS LTD

JUDGEMENT

(1.) Ca No.1951/2017

(2.) This application is filed by the OL under sections 446, 542 and 543 of the Companies Act, 1956 seeking a direction to Mr.Vinod Vij to remit the amount of Rs.16,31,174/- along with 18% interest from the date of receiving the amount to the OL. Other connected reliefs are also sought.

(3.) The background facts of this case are that on 15.02.2013 provisional liquidator was appointed in this case. One of the work sites of the respondent company was at Batra Hospital Sidhra, Udhampur (J & K). The provisional liquidator took symbolic possession of the same. The parties, namely, the petitioner and the respondent settled the disputes on 29.08.2013 and the provisional liquidator was discharged on 009.201 The bank account of the respondent company was de-freezed.