OFFICIAL LIQUIDATOR Vs. IDBI BANK LTD.

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) The Official Liquidator has filed the present report with the following prayers:-

(3.) In support of the above prayer, it is submitted that this Court vide order dtd. 7/7/2011 passed in Company Petition No. 258 of 2008, the above-named company has been ordered to be wound up, and the Official Liquidator attached to this Court has been appointed as Liquidator of the company with directions to take charge of the assets of the company.