GOYAL INDUSTRIES LTD. Vs. DY. GENERAL MANAGER

JUDGEMENT

(1.) Heard learned advocate Mr. Pathik Acharya, for the applicant and learned advocate Mr.Bharat Jani for the Respondent.

(2.) The Official Liquidator has filed present report with the following prayers :

(3.) Record indicates that pursuant to an order dtd. 21/12/2017 passed in Company Petition No.74 of 2013, the Official Liquidator, attached to this Hon'ble Court has been appointed as Liquidator of the Company in Liquidation with directions to take possession of assets and properties of the Company and in compliance of the said order the Official Liquidator has published notice of winding up order in newspapers namely "Gujarat Samachar" Gujarat Daily in Surat Edition and in 'Indian Express" English Daily in Ahmedabad Edition on 12/1/2018.