M/S Kotak Mahindra Bank Limited vs M/S Elgin Mills Company Ltd
2014 Latest Caselaw 7579 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?In Chamber
 

 
Case :- COMPANY PETITION No. - 24 of 2009
 

 
Petitioner :- M/S Kotak Mahindra Bank Limited
 
Respondent :- M/S Elgin Mills Company Ltd
 
Counsel for Petitioner :- Om Prakash Mishra,Kirtika Singh,R.N.Singh
 
Counsel for Respondent :- A.K. Mishra,O.L. O.P. Sharma,O.L. U.S. Patole,R.B. Singhal,S.K. Om,Subham Agrawal
 

 
Hon'ble Suneet Kumar,J.

Pursuant to order of this court dated 10.9.2014, OL Report (Judl) No. 262 of 2014 filed today on behalf of Official Liquidator, Allahabad, is taken on record.

It is prayed on behalf of the District Magistrate, Kanpur Nagar that further time may be granted to complete the fair market valuation of the five bungalows. 

The Tehsildar, Kanpur Nagar is present.

As prayed, four weeks' further time is granted to complete the valuation of property as directed earlier.

Learned Counsel appearing for M/s Elgin Mills Company Ltd prays for and is allowed four weeks' time to file affidavit with regard to the settlement of dues of the secured creditors including the status of settlement of dues of M/S IFCI Ltd and M/s Kotak Mahindra Bank Ltd.

In view of above, the application is disposed of.  

 List on 19.11.2014.

Order Date :- 15.10.2014

SKS