RAMA MULTITECH LTD Vs. STATE

JUDGEMENT

(1.) The applicant Company has taken out this Judge's Summons seeking following directions from this Court :-

(2.) This application was placed for hearing on 04.02.2005. Mr. Tushar P. Hemani, learned advocate appearing for the applicant Company has prayed for time to work out the modality of place and time of convening the meetings. The Court, however, insisted that the applicant should first satisfy the Court with regard to the issuance of directions for convening the meetings. At this stage, Mr. Sandeep Singhi, learned advocate appearing for UTI Bank in a winding up petition filed against applicant Company, who was present in the Court, has submitted that before passing any order in this application, a copy of the application should be furnished to him and he may be heard in the matter. Accordingly, the applicant was directed to serve the copy of this application to Mr. Sandeep Singhi, the learned advocate for UTI Bank as well as for Bank of Karnataka, another petitioning Creditor and matter was adjourned to 22.02.2005.

(3.) On receipt of the copy of the application, Mr. Singhi has filed his appearance in this application on behalf of UTI Bank and also placed on record the affidavit-in-reply raising objections against issuance of any direction for convening the meetings.