SICOM LIMITED Vs. OFFICIAL LIQUIDATOR, HIGH COURT BOMBAY AS LIQUIDATOR OF SET TELECOMMUNICATIONS LIMITED; MAHARASHTRA STATE FINANCIAL CORPORATION FORMED AND ESTABLISHED UNDER STATE FINANCIAL CORPORATION ACT, 1951; ASSET RECONSTRUCTION COMPANY (INDIA) LIMITED

JUDGEMENT

(1.) Admit. Considering the issue involved heard forthwith.

(2.) The above Appeal arises out of the order dated 23-6-2017 passed by a Learned Single Judge of this Court A. S. Gadkari J., by which order the Official Liquidator's report No.18 of 2017 was came to be allowed in terms of prayer clauses (a), (b) and (d) of the said report.

(3.) Shorn of unnecessary details a few facts can be stated thus: