ORISSA TEXTILE MILLS LTD Vs. XXX

JUDGEMENT

(1.) Ms. Sharma, learned advocate, Deputy Official Liquidator appears and submits, the office has filed report dtd. 29/8/2022. In context of the report, prayers have also been made. The prayers are reproduced below.

(2.) She submits, at this time there be direction on prayers (b) and (c) with liberty to the office to press for prayer (a) at a later date on working out consequence of issuance of notices for admission and rejection, to the creditors.

(3.) Mr. Parija, learned senior advocate, Advocate General appears on behalf of State and submits, Rs.115.00 crores will be put in by 30 days, as has been prayed in the report. He points out there is typographical error in order dtd. 2/8/2022 to record name of opposite party. He submits further, the winding up proceeding was commenced in this Court on recommendation of the Board for Industrial and Financial Reconstruction (BIFR).