M/S.Teaktex Processing Complex ... vs M/S.Almanack Apparels
2024 Latest Caselaw 16891 Ker

Kerala High Court

M/S.Teaktex Processing Complex ... vs M/S.Almanack Apparels on 12 June, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               (Original Jurisdiction)

                                    Present:
              The Honourable Mr.Justice A.MUHAMED MUSTAQUE
             Wednesday, the 12th day of June, 2024/22nd Jyaishta, 1946


                        In the matter of the Companies Act, 1956
                                            and
       In the matter of M/s.Teaktex Processing Complex Limited (In Liquidation)

                         C.C. No.342/2009 in Co.Pet.28/2005



CLAIMANT


      The Official Liquidator, High Court Of Kerala, Ernakulam,
      Representing M/s.Teaktex Processing Complex Limited (In Liquidation)

RESPONDENT


      M/s.Almanack Apparels, C/o.M.Balasubramaniam,
      No.8, Sidco Industrial Estate, Harvey Road,
      Tiruppur.



      This Company Claim coming on for hearing on this day in the presence of
Smt.S.Jasmine, Standing Counsel for the Official Liquidator and M/s.Anil D. Nair,
Sreejith R.Nair, Sulekha Beevi.C.S., Rosie Athulya Joseph and Jose Joseph
Chemplayil, Advocates for the respondent, this Court delivered the following:
 C.C.No.342 of 2009 IN
C.P.No.28 of 2005
                                        2




                                JUDGMENT

The learned counsel for the Official Liquidator seeks

permission to withdraw this company claim. Permission is

granted. Accordingly, this company claim is dismissed as

withdrawn.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

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