C. NATESAN Vs. M. RAVINDRAN

JUDGEMENT

(1.) THIS Company Application is filed under Order XIV Rule 8 of Original Side Rules read with Rules 9, 11(b) and 19 of Company Court Rules, 1959 praying to direct the 2nd respondent Official Liquidator to pay the surplus/excess amount of Rs.25,20,10,886/ -, lying in the company's liquidation account, to the applicant, which is due to/payable to the applicant since all the depositors have been settled/paid as per the direction given by this Court.

(2.) HEARD Mr.L.Ramu, learned counsel appearing for the applicant, Mr.M.Ravindran, learned Senior Advocate, Administrator of the erstwhile Anubhav Group of Companies in Liquidation and the learned Official Liquidator.

(3.) THE above statement made by the applicant is denied by the learned Official Liquidator and the learned Administrator by way of separate and independent reports.