K. DEVARAYA SHENOY-C. NO. 1619, S/O K. BABURAYA SHENOY, C/O Y.N. PAI, RANJADHAKATTE - POST, THIRTHAHALLI-577432, SHIMOGGA - DISTRICT Vs. THE MYSORE KIRLOSKAR LTD., (COMPANY IN LIQUIDATION), REPRESENTED BY THE OFFICIAL LIQUIDATOR ATTACHED TO HIGH

JUDGEMENT

(1.) THOUGH the objection raised by the registry is valid, considering the fact that similar applications have been disposed of and the relief prayed in the application has not been granted. The application in any event could he considered and disposed of notwithstanding the office objection. Accordingly, the application is taken up and disposed of in the following manner The applicant is seeking for a direction to the respondent -Official Liquidator to disburse the applicant's admitted claim of Rs. 2,26,767/ -.

(2.) THE applicant states that in respect of the amount due and payable to the applicant, the claim had been preferred subsequent to the order of winding up made on 01.04.2004. The grievance of the applicant is that the amount has not yet been disbursed and therefore a direction be issued to the official liquidator to disburse the amount.