INDIAN OIL PEOPLE'S COOPERATIVE GROUP HOUSING LTD Vs. OFFICIAL LIQUIDATOR IN CHARGE OF AHMEDABAD MANUFACTURING

JUDGEMENT

(1.) THE present Judge's Summons dated 19.10.2011 have been taken out by the applicant � Indian Oil People's Cooperative Group Housing Limited ("the Society" for short), a registered Society, having been incorporated as a Housing Society by the employees of Indian Oil Corporation. The prayers made by the applicant are as follows:

(2.) AN Affidavit in support of the Judge's Summons has been filed by the applicant, dated 19.10.2011. It is stated therein that Ahmedabad Manufacturing and Calico Printing Mills Limited (in Liquidation) [hereinafter referred to as "the Company in liquidation"], was ordered to be woundup by order dated 20.04.1998 passed in Company Petition No.157 of 1995. The Official Liquidator attached to this Court was appointed as Liquidator of the Company in liquidation. Pursuant thereto, the Official Liquidator initiated steps to publish an advertisement in prominent daily newspapers in Gujarati and English.

(3.) THIS Court (Coram: K.M.Thaker, J.) issued notice to the respondents on 20.10.2011.