Facts
Shri S. Thangappalam filed five applications seeking amendments to his affidavit and prayers in C.A. No. 52 of 2025, concerning a request for the Official Liquidator to execute a sale deed for land at Karandapalli Village.
Source reference: p. 1–4The proposed corrections included survey numbers, the sale-agreement date and document number, and the stated extent of land.
Source reference: p. 1–4The applications were heard together; the Official Liquidator was represented.
Source reference: p. 5Issues
Whether the applicant should be permitted to make the requested corrections to the affidavit and prayer in C.A. No. 52 of 2025
Source reference: p. 1–4Whether the five amendment applications should be allowed on the grounds stated in the supporting affidavits.
Source reference: p. 5Law Applied
The applications invoked Order XIV Rule 8 of the Original Side Rules, read with Order 9, Rules 11(b) and 63 of the Company Court Rules and the Companies Act, 1956.
Source reference: p. 1–4The order does not identify a specific amendment test, discuss any statutory provision in detail, or cite precedent; it records that the court was satisfied with the reasons stated in the supporting affidavits.
Source reference: p. 5Reasoning
The court heard both sides and considered the averments in the supporting affidavits.
Source reference: p. 5Being satisfied with the reasons given for the proposed corrections, it allowed the applications as prayed for.
Source reference: p. 5The order contains no further analysis of the governing rules or the merits of the underlying sale-deed request.
Source reference: p. 5Holding
The court allowed COMP.A. Nos. 250 to 254 of 2026 as prayed for, permitting the requested amendments to C.A. No. 52 of 2025.
It directed the Registry to list C.P. No. 54 of 2015 after two weeks.
Source reference: p. 5Original Court PDF
Shri.S.Thangappalam,vsThe Official Liquidator of M/s.Achivers Agri India
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