Dr.R.Ashokan vs Unknown
2021 Latest Caselaw 16203 Mad

                                                                                    I.P.No.69 of 1999

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 09.08.2021

                                                          CORAM

                               THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN

                                              Insolvency Petition No.69 of 1999


                     Dr.R.Ashokan                                     ...Petitioner/ Debtor


                     PRAYER: Petition filed under Sections 10 to 13 of the Presidency
                     Towns Insolvency Act, 1909 and Order XVIII Rule I of Insolvency Rules
                     praying to pass an order adjudicating the petitioner as an insolvent and
                     direct vesting of all his assets to be administered in a regular manner.


                                        For Petitioner    : Mr.J.Balagopal


                                                         JUDGMENT

Petition filed under Sections 10 to 13 of the Presidency Towns

Insolvency Act, 1909 and Order XVIII Rule I of Insolvency Rules

praying to pass an order adjudicating the petitioner as an insolvent and

direct vesting of all his assets to be administered in a regular manner.

Page No.1/2 https://www.mhc.tn.gov.in/judis/ I.P.No.69 of 1999

R.SUBRAMANIAN, J.

dsa

2. In view of the order passed in Application No.63 of 2021, the

order of adjudication is annulled and the debtor stands discharged from

the insolvency.

                                                                                        09.08.2021
                     dsa
                     Index              : No
                     Internet           : Yes
                     Non-speaking Order

Insolvency Petition No.69 of 1999

Page No.2/2 https://www.mhc.tn.gov.in/judis/