Vinay Patni @ Binay Patni vs The State Of Jharkhand & Another
2022 Latest Caselaw 2394 Jhar

                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr.M.P. No. 3022 of 2017
               Vinay Patni @ Binay Patni                               ... Petitioner
                                         -Versus-
               The State of Jharkhand & another                        ... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Ajay Kumar Sah, Advocate For the Opposite Party-State : Mr. Shiv Shankar Kumar, A.P.P.

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06/30.06.2022. Mr. Sah, learned counsel for the petitioner submits that the company

has already went into liquidation in terms of the order passed by the

Hon'ble Calcutta High Court in CP No.84 of 2015. He further submits that so

far as liquidation aspect is concerned, the company is protected by the

judgment of the Hon'ble Supreme Court in the case of P. Mohanraj v.

M/s Shah Brothers Ispat Pvt. Ltd. , reported in (2021) 6 SCC 258. He

also submits that however he has instruction that the Directors are not

being protected and the petitioner is one of the Director. In that view of the

matter, he seeks time to take instruction with regard to liquidation

proceeding.

In spite of several opportunities provided and valid service of notice

upon opposite party no.2, he has not appeared as yet.

Let this matter appear on 12.09.2022.

Interim order dated 21.02.2018 shall remain in force, till the next

date.

(Sanjay Kumar Dwivedi, J.) Ajay/