LHS OF KHUSHALDAS VIRUMAL TEJWANI AND VIDHYA KHUSHALDAS TEJWANI ASHOKKUMAR KHUSHALDAS TEJWANI Vs. LIQUIDATOR OF SHUKAN CORPORATION PVT. LTD.

JUDGEMENT

(1.) The present company application is filed inter alia prying for the following reliefs:

(2.) The applicant is granted leave under Sec. 446 of the Companies Act, 1956 to proceed with the suit pending before City Civil Judge, Ahmedabad on condition that the applicant shall deposit Rs.10,000.00 as costs of litigation charges with the office of the Official Liquidator within a period of three weeks from today. If any order or decree is passed in the suit adverse to the company, the same shall not be executed against the company without leave of this Court.

(3.) With these directions, the application stands disposed of.