VINODBHAI R TRIVEDI Vs. OFFICIAL LIQUIDATOR

JUDGEMENT

(1.) THE present application has been preferred by the applicant to direct the OL to release the outstanding bills of the applicant as stated in the statement annexed at Annexure-A.

(2.) HEARD Mr. Pandya, learned counsel appearing for the applicant and Mr. Jani for OL.

(3.) IT appears that the basis of the present application is that he has undertaken the work of valuation of the properties which were in possession of the OL of various Companies in liquidation, as he was assigned the work and he has raised the bill and the payment of such outstanding bills have not been made and therefore, the present petition. The statement at Annexure-A shows that the total bills shown as outstanding are of Rs. 29,16,780/ -.