OFFICIAL LIQUIDATOR HIGH COURT OF MYSORE BANGALORE Vs. T MUNISWAMY ACHARY

JUDGEMENT

(1.) As there were many persons from whom monies were due to the Company, the Liquidator under my direction originally took out notices to all such debtors under Section 477 of the Companies Act, which were dealt with under single Application No. 26/1965 Majority of the debtors served with notice appeared in Court and admitted the claims made against them by the Liquidator on behalf of the Company. In some cases where there was dispute or lack of agreement about the exact amount due, the parties and the Liquidator after looking into the relevant papers, reported to me agreement between them about the exact extent of the liability. In all those cases decrees by consent were passed.

(2.) In regard to cases where there was some dispute to be gone into and in cases where parties served with notice did not appear. I made a general direction that the Liquidator may take out applications in the nature of suits separately against such parties.

(3.) The application mentioned above is one such suit.