AMIT RAVINDRABHAI TRIVEDI Vs. GUJARAT TELEPHONE CABLES LTD

JUDGEMENT

(1.) THE present application has been preferred by the applicant for the description of the offerer purchaser of the property by insertion of his own name instead of his business concern and the second prayer in the application is that the terms and conditions for deposit of the amount as being offered by the Official Liquidator be granted to the applicant.

(2.) HEARD Ms. Hurra, learned counsel for the applicant, Ms. Yagnik, learned counsel for Official Liquidator and Mr. Singhi, learned counsel for respondent No. 2 ARCIL.

(3.) IT appears that the original application being Company Application No. 148 of 2009 in OLR No. 92 of 2008 was submitted by Amit Ravindrabhai Trivedi and he is the person who has deposited the amount of EMD with the Official Liquidator. During the course of the hearing it was submitted that the person viz. Amit Ravindrabhai Trivedi is doing the business in the name and style as M/s. Active Health Care and M/s. Gujarat Health Care and therefore the said description of his concern M/s. Active Health Care as well as M/s. Gujarat Health Care has been incorporated in the order dated 30th July, 2009 passed by this Court in OLR No. 92 of 2008. However, the applicant is desirous to see that since the EMD has been paid by him from his personal account, in place of the name of his business concern, his personal name as Amit Ravindrabhai Trivedi be substituted as the offerer.