SHRI JAGDISH OIL MILLS LTD Vs. OFFICIAL LIQUIDATOR

JUDGEMENT

(1.) This appeal is filed by the original respondent No.1 challenging the final judgement and order dtd. 24/12/2018 passed by the learned Single Judge in Company Application No. 399 of 2011. By the judgement under challenge, the learned Single Judge allowed the Company Application and directed the appellant to vacate the land bearing City Survey No. 5105 admeasuring 20529.0353 sq.mtrs i.e. 24551 sq.yards situated at Porbandar.

(2.) Facts in brief are as under:

(3.) Mr.Ayaan Patel, learned counsel appearing for the appellant, made the following submissions: