IDBI BANK LIMITED Vs. THE OFFICIAL LIQUIDATOR, HIGH COURT OF MADRAS AS PROVISIONAL LIQUIDATOR OF SHREE RENUKA TEXTILE MILLS LIMITED AND ORS.

JUDGEMENT

(1.) Company Application No. 41 of 2016 in C.P. No. 413 of 2015, is filed seeking for a direction to the Official Liquidator to hand over the physical possession of the schedule property to the applicant. The case of the applicant is as follows:

(2.) The Official Liquidator filed a report dated 10.02.2016, wherein it is stated as follows:

(3.) By reporting so, the Official Liquidator prayed for the following directions: