OFFICIAL LIQUIDATOR Vs. SUMEDH S ZANTYE

JUDGEMENT

(1.) Heard Ms. Razaq, learned Counsel on behalf of the applicant and Shri V.P. Thali, the learned advocate on behalf of respondent No. 2.

(2.) This claim application is filed by the official liquidator for the recovery of a sum of Rs. 4,876 with interest at the rate of 21.5 per cent, from January 1, 1999, to February 28, 2001, and future interest, also at the rate of 21.5 per cent, per annum.

(3.) The claim arises out of a loan given by the company in liquidation, namely, Bharatiya Development Finance Ltd., to respondent No. 1 with respondent No. 2 standing as surety for him. The said loan was given on April 19, 1997.