OFFICIAL LIQUIDATOR , APEX ELECTRICALS LTD Vs. NA

JUDGEMENT

(1.) Heard learned advocate Mr.Shivang A. Thacker for the applicant.

(2.) By this report, the Official Liquidator has prayed for payment of the advertisement bill of Rs.63,045.00 and Rs.1,33,434.00 of M/s.Global Network Advertising from Common Pool Fund Account of various Companies (in liquidation) as maintained by the Office of the Official Liquidator subject to adjustment against the realisation of the amount from the sale of the assets of the Companies (in liquidation).

(3.) The Official Liquidator pursuant to the aforesaid order, by letters dtd. 17/12/2021 and 27/1/2022 requested the nine petitioners to deposit the advertisement expenses. Out of nine petitioners, only two petitioners deposited an amount of Rs.60,000.00 and two envelopes returned back undelivered with the postal remark left.