OFFICIAL LIQUIDATOR OF AMFORT Vs. MADAN LAL KUMAWAT

JUDGEMENT

(1.) HEARD the Official Liquidator and the learned Counsel for the respondent and perused the entire application.

(2.) IN this application under Sections 446 and 447 of the Companies Act, 1956, the applicant has made following prayer:

(3.) ACCORDINGLY , this application is disposed of in the terms that the Official Liquidator shall accept Rs. 5,000 towards the full and final payment of the demand made by him from the respondent.