S.K.KESHOTE, J. - (1.) HEARD learned counsel for the parties on the admission of the application.
(2.) ADMIT . Shri B.C. Meena, Official Liquidator, accepts notices of the application. On the request of the learned counsel for the parties the matter is taken up for final hearing. This is the application under Rule 177 read with Rule 9 of the Companies (Court) Rules, 1959.
(3.) IN the application the prayer has been made for a direction to the Official Liquidator to accept the claim after condoning the delay, if any, made in filing thereof and pass such orders as may be deemed just and equitable in the facts and circumstances of the present case.;