TASHKENT OIL COMPANY PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) Present application has been preferred by the applicant herein - original petitioner to review and modify the order dated 30th April 2010 passed by this Court in Company Petition No.59/2010 in so far as deleting the direction issued in the said order, issuing notice to the Official Liquidator and directing the Official Liquidator to appoint a Chartered Accountant at the cost of the present applicant Company.

(2.) Having heard Shri Majmudar, learned advocate appearing on behalf of the applicant, present Application is allowed and the order passed by this Court dated 30.04.2010 in Company Petition No.59/2010 is hereby recalled and modified to the extent of deleting the direction to issue notice to the Official Liquidator and directing the Official Liquidator to appoint a Chartered Accountant at the cost of the petitioner and to submit the report. In view of the above, Registry is not required to issue notice to the Official Liquidator and Official Liquidator is not required to appoint Chartered Accountant as ordered in the said order.

(3.) The Registry is directed to issue fresh notice accordingly. Present application is, accordingly, disposed of.