OFFICIAL LIQUIDATOR OF BHILWARA WOOLTEX Vs. NARENDRA KUMAR

JUDGEMENT

(1.) The matter comes up on the application (IA No.6/2020), which has been filed claiming the following reliefs:

(2.) During the course of hearing, the Official Liquidator present before this Court prays that after decision of the present application, nothing would survive in the present company petition. Thus, the present company petition itself is being decided by this order.

(3.) Learned Senior Counsel Mr. Vikas Balia assisted by Mr. Dinesh Singh along with Mr. D.K. Meena, (Official Liquidator present in person) (hereinafter referred to as 'O.L.') submits that the Company in question was ordered to be wound up vide order dtd. 10/8/1990 passed by this Hon'ble Court, and that the O.L. was appointed as the liquidator for the said purpose.