DADHIBHAL SHAW Vs. OL

JUDGEMENT

(1.) This application is moved by Gurdeep Singh Sahni, appearing in person. He claims himself to be one of the ex- directors of the company (in liquidation).

(2.) The Official Liquidator submitted that he has taken possession of the registered office, the factory and one of the immovable properties of the company (in liquidation) situated at Kalyani in the district of Nadia. The petitioning creditor at whose instance the winding up application was admitted by the order dated March 23, 2017 is personally present in Court.He strongly opposed the prayer made by the applicant in this application.

(3.) One of the secured creditors of the company (in liquidation), namely, the Union Bank of India is represented by its officers. They submitted that the bank be alloewed to remain out of the winding up proceeding of the company(in liquidation).