IN RE Vs. OCEAN VIEW HOSPITALITY PVT LTD

JUDGEMENT

(1.) Learned company prosecutor states that official liquidator shall file his report with regard to share valuation certificate or any other issue on or before the adjourned date with a copy in advance to the learned counsel for the petitioner. The report of the Regional Director is already on record and shall be considered on the adjourned date. List for further consideration on 19.12,2017.