IN RE: PASHUPATI HARYANA WOOLENS LTD. Vs. STATE

JUDGEMENT

(1.) This order will dispose of company application bearing C.A. Nos. 512 of 2013, 148, 149 and 363 of 2014.

(2.) The application stands disposed of.

(3.) The prayer made in C.A. No. 512 of 2013 filed by the applicant-UV Asset Reconstruction Co. Ltd. (for short, "the asset reconstruction company") is for substitution as respondent No. 2 in place of IFCI, as the entire debt of the company in liquidation has been assigned by the IFCI to the applicant vide assignment agreement dated July 8, 2013 (annexure A2).