HARYANA FINANCIAL CORPORATION Vs. OFFICIAL LIQUIDATOR

JUDGEMENT

(1.) Company Application No. 2007:

(2.) FOR the reasons stated therein, the application, which is supported by the affidavit of Shri Ashok Pahwa, Deputy General Manager (Legal), Haryana Financial Corporation, is accepted and the delay of 136 days in the filing of the appeal is condoned.

(3.) THE only grievance raised by the appellant before us is that the deduction of 10% of the interest income as incorporated in Clause (i) reproduced above cannot be attributed to the Common Pool Fund as it is the income of the Company in liquidation.