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Judgment
The above appeal has been filed against the order of the learned single Judge, dated 18th February, 2002, made in Company Application
No.486 of 2001 in Company Petition No.145 of 1999.
The appellant has filed a Memo dated 17.03.2006 with the following clauses:-
Subsequent to the filing of the above OSA, the Official Liquidator on 12th October 2005 has passed orders accepting the Appellant''s status as
a secured creditor of the company in liquidation. A copy of the order of the Official Liquidator is filed herewith.
Consequent on the orders of the Official Liquidator accepting the Appellant as a secured creditor of the company in liquidation, the Company
Court passed orders on 28th February 2006 directing the secured properties to be sold in association the Official Liquidator. A copy of the orders
of the Company Court is filed herewith.
The Official Liquidator and the Appellant are presently taking steps in compliance with the orders of the Company Court to value the secured
properties and eventually bring the secured properties for sale.
The Appellant is filing this memo to humbly bring the subsequent events to the notice of this Hon''ble Court. The appellant respectfully prays that
this Hon''ble Court may be pleased to take the subsequent events on record.
In the light of the subsequent events, it is respectfully submitted that the Appellant has substantially obtained all the reliefs prayed in the OSA and
no further orders may be required in the OSA. It is respectfully submitted the OSA may therefore be treated as closed.
It is fairly stated by the learned counsel for the appellant as well as the respondent/Official Liquidator that, as on date, nothing survives for
adjudication. Counsel appearing on either side request this Court that the Memo referred above may be recorded. Accordingly, the said Memo
dated 17.3.2006 is hereby recorded. In the light of the same, no further adjudication is required in this Appeal. Appeal is dismissed as infructuous.
No costs.