M/S.Shalom Kuries Pvt. Limited (In ... vs Rajeev.A.R
2024 Latest Caselaw 33636 Ker

Kerala High Court

M/S.Shalom Kuries Pvt. Limited (In ... vs Rajeev.A.R on 21 November, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

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

                                  Present:
                     The Honourable Mr.Justice T.R.RAVI
        Thursday, the 21st day of November, 2024/30th Karthika, 1946


                  In the matter of the Companies Act, 1956
                                     and
       In the matter of M/s.Shalom Kuries Pvt. Limited. (In Liquidation)

                     C.C.No.1193/2021 in C.P.No.28/2016




Claimant:-

     M/s.Shalom Kuries Pvt. Limited. (In Liquidation),
     Represented by the Official Liquidator, High Court of Kerala,
          Ernakulam.


Respondent:-

     Rajeev A.R.,
     Alukkal House,
     Aranatukara P.O.,
     Kizhakkepuram,
     Thrissur - 680 618.


     This Claim coming on for hearing on this day in the presence of
Smt.S.Jasmine,     Standing   Counsel   for   the   Official   Liquidator   and   the
respondent being absent and set ex-parte, this Court delivered the following:-
 CC NO. 1193 OF 2021
                                      2




                                T.R.RAVI.J
             -------------------------------------------------------
           CC. No.1193 of 2021 in C.P. No.28 of 2016
           --------------------------------------------------------
            Dated this the 21st day of November, 2024


                               JUDGMENT

The Liquidator has filed claim affidavit dated

01.02.2021 seeking a decree against the respondent for a

sum of Rs.15,000/-, along with interest at the rate of 12%

per annum on the principal sum from 08.03.2014 till the

date of decree; and thereafter at the rate of 12% on the said

sum, till the date of realisation.

2. There is no appearance for the respondent in spite of

valid service of summons, nor is there any opposition to the

claim. The respondent is hence declared ex parte.

3. Since there is no contest to the claim made, this

application is allowed and an amount of Rs.15,000/- is CC NO. 1193 OF 2021

decreed against the respondent, to be paid along with

interest at the rate of 4% per annum on the said sum from

08.03.2014 till realisation.

Sd/-

T.R.RAVI

JUDGE sn