SIDDHI CORPORATION Vs. OFFICIAL LIQUIDATOR

JUDGEMENT

(1.) The present Judges Summons have been taken out praying for the following reliefs:

(2.) The brief background in which the application has been preferred is as follows:

(3.) The applicant has filed two affidavits, dated 16.11.2016 and 24.11.2016, in support of its prayer for extension of time in fulfilling the directions contained in the order dated 17.10.2016, passed by this Court.