RAM GROCERY Vs. MITRA HOSPITAL PRIVATE LIMITED

JUDGEMENT

(1.) Ca 1582/2017 is filed on behalf of the Ex.Directors of the respondent seeking de-sealing of the premises at Khasra No.306-M, 307-M and 312 situated at Village Morna, Near Metro Pillar No. 199, Main Road Morna, Near Sector-35, Noida, U.P.

(2.) Ca 348/2018 is filed on behalf of the applicant Kamal Sports Pvt. Ltd. for directions to the respondent company in liquidation or Triage Healthcare (India) Private Limited to pay the outstanding amount/rent of Rs.3,08,99,119/- for the said premises to the applicant Kamal Sports Private Limited.

(3.) This court appointed the OL as the Provisional Liquidator on 16.8.2017. A team from the office of the OL visited the said premises on 6.9.2017 for the purpose of taking over possession. There the representative of the OL was informed that the owner of the building is Kamal Sports Private Limited. Two patients were said to be admitted at that time. Except the second and third floor, all other rooms were sealed by the team. In the meantime, the respondent company has settled its disputes with the petitioner. None is appearing for the petitioner.