PERFECT PACKAGING PARTNERSHIP FIRM Vs. DECOLIGHT CERAMICS LIMITED

JUDGEMENT

(1.) Heard the learned advocates appearing for the respective parties.

(2.) By this application, the applicant has prayed for restoration of Company Petition no.19 of 2015 to its original file and to quash and set aside the order of discharge of Official Liquidator dated 19.6.2018.

(3.) This Court was constrained to pass the order dated 20.7.2017 as the advocate then appearing for the petitioner sought deletion of his appearance and even though the fresh notice issued by this Court was served upon the applicant - petitioner, none appeared. Under such circumstances, this Court passed the following order on 20.7.2017: ­