REGENT COMPUTRONICS PVT. LTD.

Metropolitan Infrahousing Pvt. Ltd. Appellant

V/S

OFFICIAL LIQUIDATOR Respondents

Referred Judgements :-

M.K. RANGANATHAN VS. GOVT. OF MADRAS [REFERRED TO]
A.P. STATE FINANCIAL CORPORATION VS. OFFICIAL LIQUIDATOR [REFERRED TO]
INDIAN BANK VS. OFFICIAL LIQUIDATOR CHEMMEENS EXPORTS PRIVATE LIMITED [REFERRED TO]
INTERNATIONAL COACH BUILDERS LIMITED VS. KARNATAKA STATE FINANCIAL CORPORATION [REFERRED TO]
BANK OF MAHARASHTRA VS. PANDURANG KESHAV GORWARDKAR [REFERRED TO]
KERALA FINANCIAL CORPORATION VS. OFFICIAL LIQUIDATOR, HIGH COURT OF KERALA [REFERRED TO]
STATE BANK OF PATIALA VS. NORTHLAND SUGAR COMPLEX LTD. [REFERRED TO]
LAXMI FIBRES LTD VS. A.P. INDUSTRIAL DEV. CORPN. LTD. AND ORS [REFERRED TO]
IN RE: MAGNASOUND INDIA LTD. AND ORS. VS. STATE [REFERRED TO]

JUDGEMENT

(1.) By Notice of Motion No. 3710 of 2011, the Plaintiffs -- ICICI Bank Ltd. ICICI Bank) being debenture trustees in respect of 15% non-convertible debentures issued by M/s. Pal Peugeot Ltd.. (PPL) and representing 4.31% of the debenture holders of PPL is seeking the following reliefs:

(2.) By Notice of Motion No. 613 of 2014, the Applicant-Metropolitan Infra Housing Pvt. Ltd. (Metropolitan Housing) which holds the bulk of the debentures (95.69 per cent) in PPL has prayed for the following reliefs:

(3.) Since both the Applications pray for similar reliefs and involve common facts and question of law, they are heard together and are disposed of by this common judgment.

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METROPOLITAN INFRAHOUSING PVT. LTD. Vs. OFFICIAL LIQUIDATOR

Referred Judgements :-

JUDGEMENT

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