V.BALAJI Vs. OFFICIAL ASSIGNEE HIGH COURT

JUDGEMENT

(1.) This application has been filed for granting unconditional discharge to the applicant.

(2.) The applicant was adjudicated as an Insolvent by an order dtd. 10/7/2008. Thereafter, notice was served to all the creditors for making their claims before the Official Assignee. After the service of notice of adjudication to all the creditors, the insolvency petition was posted for public examination. The public examination commenced on 24/1/2018 and it was completed. The applicant has shown nearly 67 unsecured creditors to the tune of Rs.74,45,000.00 and the assets to the tune of Rs.50,000.00

(3.) The specific case of the applicant is that the administration of the estate of the applicant has been completed long back and the applicant is continuing to be an insolvent. It is under these circumstances, the present petition came to be filed before this Court for the unconditional discharge of the applicant.