PUSHPA DEVI JHUNJHUNWALLA Vs. THE OFFICIAL LIQUIDATOR, HIGH COURT, CALCUTTA
LAWS(CAL)-1993-3-70
HIGH COURT OF CALCUTTA
Decided on March 24,1993

Pushpa Devi Jhunjhunwalla Appellant
VERSUS
The Official Liquidator, High Court, Calcutta Respondents

JUDGEMENT

Ajoy Nath Ray, J. - (1.) There are four applications which should be disposed of by ore common judgment and order.
(2.) One application Is by the Official Liquidator In relation to sale of the properly of the Company which is Premises No. 6A, Short Street. The said premises comprise 23 cottahs 3 chitaks and 17 square feet of landed area with a pucca building thereupon leaving large parts of the land as vacant lead.
(3.) the second application It of one Hyam Joseph Hallan for leave to purchase the said company property.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.