IN RE: KISHANGARH FABRICS LIMITED Vs. STATE

JUDGEMENT

(1.) THE Official Liquidator has filed Company Application No. 6210/13 seeking permission to declare the full and final dividend to the secured creditors, workmen & preferential claim, pursuant to Rule 275/276 read with Rule 9 of the Companies (Court) Rules, 1959 (for short "the Rules"). Yet another Company Application being No. 624/14 has been filed by the State Bank of India, a secured creditor, seeking directions to the Official Liquidator to pay the dues as admitted by him against the debt of the Company under liquidation.

(2.) THE Company M/s. Kishangarh Fabrics Limited, Bhilwara has been ordered to be wound up by this court on the Company Petition filed by the Company M/s. Reliance Camotex Industries Private Limited, under Section 433 read with Section 439 of the Companies Act, 1956 (for short "the Act"), vide order dated 18.10.02 and the Official Liquidator attached to this court was appointed as its liquidator from the date of passing of the winding up order and further to take charge of all properties, assets, the books and papers of the Company in liquidation.

(3.) THE application preferred by the Official Liquidator seeking permission of the court for inviting claims under Rule 147/148 of the Rules was allowed by this court vide order dated 13.1.09. Accordingly, the Official Liquidator proceeded to invite claims from all creditors of the Company in liquidation vide advertisement published in daily newspapers on 3.3.09. The last date of the receipt of the claims was fixed on 8.4.09.