HARVINDER SINGH Vs. AJS BUILDER PVT LTD

JUDGEMENT

(1.) None appeared. It appears the official liquidator has been appointed as Provisional Liquidator by the High Court of, Allahabad and the matter has been adjourned sine a die with liberty to the petitioner to apply for leave under Section 446(1) of the Companies Act, 1956. However, for advance the cause of justice, this Bench decided to recall the order of adjournment; and thereby call upon the petitioner to file status report for taking of the matter for final hearing at the earlier possible keeping the fact in view that it is the matter of more than 6 years old.

(2.) Petitioner is directed to file status report on or before 22.8.2016. List the matter on 23rd August 2016. In the meanwhile, office shall communicate the order on both sides under Certificate of Posting.