LAWS(UTN)-2025-2-84

NAV FINANCES LIMITED Vs. YOGI PHARMACY LIMITED

Decided On February 24, 2025
Nav Finances Limited Appellant
V/S
YOGI PHARMACY LIMITED Respondents

JUDGEMENT

(1.) This Company Petition was filed in the year 1998, seeking the following reliefs:-

(2.) As per the pleadings made in the Company Petition, petitioner gave Inter Corporate Financing Facility of Rs.30.00 lacs for a period of three months to M/ s Yogi Pharmacy on 23/9/1995, through four demand drafts, against which M/ s Yogi Pharmacy paid a sum of Rs.2,26,849.00 - as interest on 23/12/1995 and thereafter, no further amount was paid by M/s. Yogi Pharmacy towards interest or principle amount to the petitioner.

(3.) A coordinate Bench of this Court vide order dtd. 20/2/2009 directed the Official Liquidator to prepare inventory of all the assets of the Company and submit report before the Court within two months.