REGENT COMPUTRONICS PVT. LTD.

V.G.P. Finances Limited Appellant

V/S

OFFICIAL LIQUIDATOR Respondents

Referred Judgements :-

SYED HAIDAR SAHIB VS. M.JAYARAM PILLAI [REFERRED TO]
CHITTOOR DISTRICT COOPERATIVE MARKETING SOCIETY LTD VS. VEGETOLS LTD [REFERRED TO]
OFFICIAL ASSIGNEE OF MADRAS VS. VALLIAPPA CHETTI [REFERRED TO]
RAM LAL VS. OFFICIAL LIQUIDATOR [REFERRED TO]
K.N.NARAYANA IYER VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
M K RANGANATHAN VS. GOVERNMENT OF MADRAS [REFERRED TO]
N SUBRAMANIA IYER VS. OFFICIAL RECEIVER QUILON [REFERRED TO]
STATE OF PUNJAB VS. YOGINDER SHARMA ONKAR RAI AND CO [REFERRED TO]
ALLAHABAD PAPER MILLS COMPANY LIMITED VS. BENGAL PAPER MILLS COMPANY LIMITED [REFERRED TO]
PANKAJ MEHRA VS. STATE OF MAHARASHTRA [REFERRED TO]
ICICI LTD VS. AHMEDABAD MANUFACTURING and CALICO PRINTING CO LTD [REFERRED TO]
NGEF LTD VS. CHANDRA DEVELOPERS PVT LTD [REFERRED TO]
ANDHRA BANK LTD VS. D P NARAYANA RAO PROVISIONAL LIQUIDATOR GODAVARI SUGAR [REFERRED TO]
N BABU JANARDHANAM VS. OFFICIAL LIQUIDATOR GOLDEN CINE STUDIOS P LIMITED [REFERRED TO]
K PERISAMY GOUNDER VS. KOTHARI INDUSTRIAL CORPORATION LTD [REFERRED TO]
TULSIDAS JASRAJ PAREKH VS. INDUSTRIAL BANK OF WESTERN INDIA [REFERRED TO]

JUDGEMENT

(1.) This is an application filed by the purchaser of a property, seeking validation of the transaction in terms of Section 536(2) of the Companies Act, 1956.

(2.) I have heard Mr.T.K.Seshadri, learned Senior Counsel for the applicant, Mr.Arvind Shukla, learned Official Liquidator, Mr.R.Yashod Vardhan, learned Senior Counsel appearing for the Indian Bank and Mr.C.K.M.Appaji, learned counsel appearing for one of the unsecured creditors.

(3.) The ICICI Venutre Funds Management Limited, filed a petition in C.P.No.201 of 1996 against the company-in-liquidation, on 14.10.1996 under Section 433(e) and (f) of the Act, for the winding up of the company. The petition for winding up was allowed by a learned Judge, by an order dated 13.3.1998. But by a judgment dated 9.6.1998, passed in OSA No.85 of 1998, a Division Bench of this Court set aside the order of winding up, on the sole ground that the winding up order was passed without directing the publication of advertisements, in terms of Rules 24 and 96 of the Companies (Court) Rules, 1959. The Division Bench remanded the matter back to the Company Court.

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V.G.P. FINANCES LIMITED Vs. OFFICIAL LIQUIDATOR

Referred Judgements :-

JUDGEMENT

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