B.I.F.R. vs M/S Electra (India) Ltd.
2015 Latest Caselaw 125 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?In Chamber
 
Case :- MISC. COMPANY APPLICATION No. - 9 of 2000
 
Applicant :- B.I.F.R.
 
Opposite Party :- M/S Electra (India) Ltd.
 
Counsel for Applicant :- O.L. B.K.L. Srivastava,A.K. Mishra,Nishant Mishra,O.L. M.K. Bagri,O.L. O.P. Sharma,O.L. U.S. Patole,Pankaj Bhatia,Raj Nath N. Shukla,Shambhu Chopra
 
Counsel for Opposite Party :- Narendra Mohan,A.K. Shukla,Ajay Kr.Singh,Ajay Kumar Singh,Anurag Khanna,Arnab Banerji,Ashutosh Vaish,Harish Chandra Mishra,J. Nagar,K.L. Grover,M.C. Gupta,M.K.Gupta,M.S.Pipersenia,Mayank Agrawal,Navin Sinha,Pranjal Mehrotra,Pushker Mehrotra,Ramesh Singh,Siddharth,Vipin Sinha,Vivek Chaudhary
 

 
Hon'ble Yashwant Varma,J.

The Official Liquidator  has filed the present OL Report No. Jud/67 of 2015 bringing on record certain documents which purports to show that the alleged properties of the Company in Liquidation were taken possession of in 2008. Sri Vivek Chaudhary, learned counsel has filed an application today on behalf of Deewan Daulat Ram Education Foundation seeking recall of the order of this Court dated 5th December, 2014. The applicant asserts ownership rights on the basis of a registered sale deed.

Considering the nature of the averments carried on this application, the Official Liquidator shall respond to the same within a period of three weeks.

Post this matter on 10th July, 2015 in Chambers.

Order Date :- 24.4.2015/Arun K. Singh