LIQUIDATOR Vs. SABARKANTHA CENTRAL COOPERATIVE BANK LTD

JUDGEMENT

(1.) RULE. Shri S.N. Thakkar, learned advocate wavies service of notice of rule on behalf of opponent no. 1 and Shri M.R. Mengdey, learned AGP waives service of notice of rule on behalf of opponent no. 2.

(2.) The present application has been preferred by the applicant-original respondent no. 2 permitting the applicant-original respondent no. 2 to pay the unpaid amount as stated in paragraph 2 of the application.

(3.) Having heard Shri Chauhan, learned advocate appearing on behalf of the applicant-original respondent no. 2 and Shri S.N. Thakkar, learned advocate appearing on behalf of opponent no. 1-original petitioner and considering the objections raised by Shri S.N. Thakkar, learned advocate appearing on behalf of opponent no. 1-original petitioner, at this stage, Shri Chauhan, learned advocate appearing on behalf of the applicant-original respondent no. 2 does not press the relief permitting the applicant-original respondent no. 2 to pay the amount as mentioned in Clause (i),(ii),(iv) and (v). However, he has requested to permit the applicant-original respondent no. 2 to pay some amount on account so far as Clause (iii) is concerned.