IN THE HIGH COURT OF DELHI AT NEW DELHI 
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 2. 
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      CO.PET. 70 of 1995  
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 V.J. EQUIPMENT LTD.         ..... Petitioner 
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 Through: None. 
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 versus 
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 VIVEK HATCHERIES P. LTD.  ..... Respondent 
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 Through: Ms. Ruchi Sindhwani, Advocate for OL. 
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 Mr. Arjun Pant, Advocate for Mr. Vikram Krishna. 
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 Mr. Sandeep Garg, Advocate for District Magistrate, Hapur with Mr. 
 Vishweshar Singh, Naib Tehsildar, Hapur in person. 
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 Mr. V.P. Singh, Advocate for R-1 in CA No. 1762 of 2005. 
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 Mr. Suresh Kumar, Advocate for Applicant in CA No.22 of 2013. 
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 CORAM:  JUSTICE S. MURALIDHAR 
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 O R D E R 
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          07.03.2013 
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 Report No. 229 of 2013 
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 1. Status report dated 6th March 2013 filed by the Official Liquidator 
 (?OL?) has been perused. 
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 2. A copy of the report be made available to learned counsel for other 
 parties within three days. 
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 CO.PET. 70 of 1995       Page 1 of 3 
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 3. Although according to the order dated 1st May 2002, the Chartered 
 Accountant (?CA?) had determined that a sum of Rs.1,07,714 was due to VJ 
 Equipment Ltd., the Petitioner in CP No. 70 of 1995, it is not clear what 
 the report of the CA was in relation to the dues of the other Petitioners 
 viz. in CP No. 71 of 1995 by Venkys India Ltd. which has claimed Rs. 
 9,128, CP No. 72 of 1995 by Shivalik Hatcheries Private Ltd. which has 
 claimed Rs.1,50,000, CP No. 74 of 1995 by Srini Biological Labs. Private 
 Ltd. which has claimed Rs.6,082.25, CP No. 75 of 1995 by Medivenk 
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 Laboratories Private Ltd. which has claimed Rs.2,50,000 and CP No. 34 of 1996  by Northern Hatcheries Private Ltd. which has claimed Rs.2,67,000. 
 The Respondent company will ascertain what the position is in regard to 
 the claims of the above Petitioners in CP Nos. 71, 72, 74 and 75 of 1995 
 and CP No. 34 of 1996. 
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 4. Learned counsel appearing for District Magistrate informs the Court 
 that he has received papers concerning the demarcation exercise carried 
 out 
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 CO.PET. 70 of 1995       Page 2 of 3 
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 pursuant to the orders passed by this Court.  He states that he will 
 place it on record within two days. 
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 5. Learned counsel for the Respondent states that Rs.1,07,714 has been 
 deposited. The said amount be placed in Fixed Deposit (?FD?) initially 
 for a period of one year and the FD be kept renewed till further orders. 
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 6. The report is disposed of. 
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 7. A fresh status report be filed by the OL before the next date. 
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 8. List on 8th July 2013. 
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 S.MURALIDHAR, J 
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 MARCH 07, 2013 
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 dn 
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 CO.PET. 70 of 1995       Page 3 of 3 
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 $ 
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