SITCO AIEMA TOWER WELFARE ASSOCIATION Vs. OFFICIAL LIQUIDATOR

JUDGEMENT

(1.) THIS application has been moved by the petitioner, claiming arrears of maintenance charges of flat, which was in occupation of the company in liquidation i.e. M/s. Kunal Engineering Company Limited.

(2.) THIS application has been filed in view of the order passed by this Court in C.A.No.1309 of 2007 in C.P.No.125 of 2000.

(3.) THE operative part of the order passed by this Court reads as under: