Citation : 2014 Latest Caselaw 7605 ALL
Judgement Date : 15 October, 2014
HIGH COURT OF JUDICATURE AT ALLAHABAD ?In Chamber Case :- MISC. COMPANY APPLICATION No. - 2 of 1995 Applicant :- In The Matter Of Cownpore Textiles Ltd. Counsel for Applicant :- Rakesh Tiwari,A.K. Mishra,Arun Kumar,Ashok Mehta,K.L.Grover,Kirtika Singh,O.L. U.S. Patole,Rakesh Pandey,Sandeep Srivastava,Subham Agarwal,T.Agarwal Counsel for Opposite Party :- V.B. Singh,Ashok Khare,O.L. O.P. Sharma,Om Prakash Mishra,P.S.Baghel,Vinaya Khare Hon'ble Suneet Kumar,J.
Ms. Kritika Singh, learned counsel appearing for the company in liquidation has submits that a settlement has already been arrived at with M/s IFCI Ltd.
She prays for and is granted four weeks' time to file affidavit brining on record the settlement/No dues certificate of the secured creditors on the next date.
List this matter on 19.11.2014.
In the meantime, Sri Sanjay Kumar Om shall file affidavit on behalf of the Union of India.
Order Date :- 15.10.2014
SKS
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