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Judgment
The Petitioner Ms. Jayashree Mohan is present in person states that her Counsel Mr. C.S. Kannan who is unable to be present today.
The Liquidator represented by the Ld. Counsel Mr. S. Sathiyanarayanan and the Ld. Liquidator Mr. P.R.Raman is present in person.
Heard the submissions made by the Petitioner Ms. Jayashree Mohan.
In IA/383(CHE)/2021 and MA/820/2019 the Respondent is led by the Ld. Senior Counsel Mr. E.Omprakash for the Ld. PCS Mr. Jayanth Vishwanathan.
In IA/320(CHE)/2021, the Petitioner Ms. Jayashree Mohan, wife of the erstwhile suspended board of director Mr. Mohan, undertakes to hand over original title documents of the two flats situated at Siruseri and factory land documents to the Liquidator. The Petitioner is directed to hand over the same on or before 10.06.2022 to the Liquidator, failing which coercive actions shall follow.
In turn, the Ld. Liquidator shall give acknowledgement for receipt of all the original documents.
List all these Applications on 28.06.2022 for further hearing.