IFTEX OIL AND CHEMICALS PRIVATE LIMITED Vs. OFFICIAL LIQUIDATOR OF DHAKE DYES AND CHEMICALS PRIVATE LIMITED

JUDGEMENT

(1.) (A)THE sale by Respondent No. 2 in favour of the Applicant is confirmed subject to Respondents Nos. 2 and 3 filing undertaking in this Court as set out in the paragraph 10 of the Judgment within eight weeks from today. (b) In the event any difficulty arises, it is open to the parties to move this Court. Judges Summons disposed off accordingly. In the circumstances of the case, parties to bear their own costs. Order according.