LALITABEN SOMAJIBHAI BALAT Vs. OFFICIAL LIQUIDATOR

JUDGEMENT

(1.) This application is filed with Judge's Summons for following prayers:-

(2.) In the present application, the Official Liquidator has filed report, stating that after M/s. Gujarat Small Industries Corporation was ordered to be wound up, the Official Liquidator took over the charge of the assets and properties of the company in liquidation and, as permitted by the Court, the assets and properties of the company in liquidation were sold after getting the assets and properties of the company valued by the approved valuer and confirmed by the Sale Committee constituted for such purpose. It is stated in the report that the Official Liquidator has balance of Rs.20,79,99,644/- as on 30.6.2017. However, as regards the claims of the applicants, the Official Liquidator has sought direction against the applicants to lodge their claims in prescribed form No.66 before the Official Liquidator as per the Company Court Rules 1959 with relevant documents/ papers in support of their claims. He has also sought direction to permit him to appoint one Chartered Accountant firm from the panel maintained by the office of the Official Liquidator for verification of the claims of the present applicants.

(3.) Learned advocate Ms. Khushbu Chhaya appearing for learned advocate Mr. Dipesh Chhaya for the applicants submitted that their claims are based on the award of the Labour Court, however when the claim are required to be lodged in prescribed form No.66 before the Official Liquidator, the applicants are ready to lodge their claims in such prescribed form before the Official Liquidator.