REGENT COMPUTRONICS PVT. LTD.

IN RE Appellant

V/S

OFFICIAL LIQUIDATOR, HIGH COURT, MADRAS Respondents

Referred Judgements :-

KAMSALA NARASAPPA V. HUSSAIN SAB [REFERRED TO]
S. ARUMUGHAM V. C.K. VENUGOPAL CHETTIAR [REFERRED TO]
SANKARAN V. NARASIMHULU [REFERRED TO]
RAJA BAHADUR K C DEO BHANI VS. RAGHUNATH MISRA [REFERRED TO]
RAGHUNATH VS. KEDAR NATH [REFERRED TO]
SHANTI DEVI L SINGH KAPOOR SONS AND COMPANY VS. TAX RECOVERY OFFICER:TAX RECOVERY OFFICER [REFERRED TO]
B ARVIND KUMAR VS. GOVERNMENT OF INDIA [REFERRED TO]
K CHIDAMBARA MANICKAM VS. SHAKEENA [REFERRED TO]
SHREE VIJAYALAKSHMI CHARITABLE TRUST REGISTERED TRUST VS. SUB REGISTRAR RAJA STREET P PULIAMPATY METTUPALAYAM TALUK DISTRICT [REFERRED TO]
GOPI PARSHAD VS. STATE OF PUNJAB [REFERRED TO]
SHEOPATSINGH VS. NARISHCHANDRA [REFERRED TO]

JUDGEMENT

(1.) This is an application filed by the Official Liquidator, seeking by way of general directions, a clarification as to whether he must execute a Sale Deed or a Certificate of Sale, as and when the property of a company in liquidation, is brought to sale in public auction.

(2.) Heard Mr. M.Jayakumar, learned Deputy Official Liquidator.

(3.) In normal circumstances, the question raised in this application may look odd, since a rose by any other name, would smell as sweet and the name tag or the nomenclature given to a document may not be relevant to ascertain its true character. But, the question raised in this application is of significance in view of the implications of stamp duty.

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OFFICIAL LIQUIDATOR HIGH COURT Vs. STATE

Referred Judgements :-

JUDGEMENT

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