S.K.KESHOTE,J. - (1.) THIS application is filed by the applicant under Rule 9 of the Companies (Court) Rules, 1959. It is prayed therein that the Official Liquidator be directed to examine the claim on merit expcditiously and quash and set aside the same.
(2.) THE facts which lead to file this application are that respondent -company is stated to be indebted of the applicant for Rs. 5,57,000 for the goods supplied to it. It is stated that the dues have been admitted by the respondent. The respondent failed to pay the amount, hence later filed the petition for winding up against the respondent -company. The respondent -company has been ordered to be wound up by the court under order dated 23 -3 -1991. In para No. 3 of the application the applicant has stated that he had preferred his claim before the Official Liquidator. In para No. 4 of the application it has been stated that he learnt that Rajasthan Rajya Vidhyul Prasaran Nigam Ltd. has lodged a claim for payment of Rs. 2,70,000. The said claim of the Nigam is stated to be barred by law of limitation according to the information available to the applicant. The applicant has further stated that otherwise also the claim of the Nigam is invalid.
(3.) HAVING heard learned counsel for parties, I am satisfied that the application is not only misconceived and misplaced but ill advised one.;