Judgment Reserved on 17/08/2017 Pronounced on 11/09/2017
1. These company applications were heard together with SB Company Application No.39/2013 (The Maharaja Kishangarh Somyag Mills Co. (Trans.) Ltd. Vs. The Official Liquidator & anr.) and other connected cases and the judgment was reserved. While judgment was pronounced on 01/09/2017 in SB Company Application No.39/2013 (The Maharaja Kishangarh Somyag Mills Co. (Trans.) Ltd. Vs. The Official Liquidator & anr.) and other connected cases, inadvertently, these company applications remained left from being listed for pronouncement of judgment with SB Company Application No.39/2013 (The Maharaja Kishangarh Somyag Mills Co. (Trans.) Ltd. Vs. The Official Liquidator & anr.) and other connected cases.
2. The judgment pronounced on 01/09/2017 (supra) also deals with the submissions raised in the present company applications by counsel for the parties and the present company application shall be governed by the said judgment dt.01/09/2017(supra). (4 of 4) [COAP-39/2013]
3. Accordingly, all these company applications are dismissed with observations made and directions issued in the judgment dated 01/09/2017 (supra). (SANJEEV PRAKASH SHARMA)J. Raghu/
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