INDIA AUTOMOTIVES LIMITED Vs. B.S.F.C. AND ORS.
LAWS(JHAR)-2011-7-232
HIGH COURT OF JHARKHAND
Decided on July 22,2011

India Automotives Limited Appellant
VERSUS
B.S.F.C. And Ors. Respondents

JUDGEMENT

Ramesh Kumar Merathia, J. - (1.) (I) Report of the Official Liquidator dated 03/05/2011 at flag 30 and the affidavit verifying the accounts at flag ª26 are take non record as prayed by the Official Liquidator. (II) Mr. Mahesh Kumar Sinha, learned counsel submits that I.A. No. 2519/2008 has become infructuous. Accordingly, I.A. No. 2519/2008 is dismissed as such. (III) I.A. No. 465 of 2011
(2.) MR . Mahesh Kumar Sinha submitted that this interlocutory application has been filed on behalf of the Ex ªManaging Director of the Company namely Ashcharaya Lal Chachra for substituting him inplace of secured creditor as he has paid the dues of the BSF C and the workmen. The Official Liquidator has got no objection.
(3.) ACCORDINGLY , the Ex ªManaging Director is substituted in place of the secured creditors. He Is permitted to lodge his claim before the Official Liquidator within two weeks from today.;


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