A.P. STATE FINANCIAL CORPORATION, REP. BY ITS MANAGER, SRI. V. SIVA RAMA KRISHNA, S/O. SHRI RAMASWAMY Vs. GURUVAYURAN APPAN SWAMY OILS, FOODS AND FACTS LTD. U/LIQ REPRESENTED BY OFFICIAL LIQUIDATOR

JUDGEMENT

(1.) THIS appeal is directed against the order passed by the Official Liquidator on 8 -3 -2010 rejecting the claim of the Appellant to treat a sum of Rs. 33,12,717/ - as secured debt.

(2.) THE brief facts of the case leading to filing of this appeal by the Andhra Pradesh State Financial Corporation are:

(3.) HEARD the learned Counsel appearing on behalf of the Appellant and the learned Counsel appearing on behalf of the Official Liquidator.