Bombay High Court
Pegasus Assets Reconstruction Private ... vs Bubbles Goyal Of New Delhi on 5 April, 2024
Author: Abhay Ahuja
Bench: Abhay Ahuja
1 20 ial 15058-23 in cp 455-10-os.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO.15058 OF 2023
IN
COMPANY PETITION NO.455 OF 2010
Pegasus Assets Reconstruction
Private Limited ... Applicant/ Intervenor
In the matter between:-
Mrs. Bubbles Goyal of New Delhi ... Petitioner
Vs.
M/s Asian Power Controls Limited ... Respondent
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Mr. Neelanshu Roy i/by M/s Sirius Legal, Advocate for the Applicant.
Mr. Anirudh Hariani, Advocate for the Official Liquidator.
Mr. Anil Bhagure, Assistant Official Liquidator is present.
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CORAM : ABHAY AHUJA, J.
DATE : 05 APRIL, 2024.
P.C. :
1. Pursuant to earlier orders of this Court, the matter is listed today.
When the matter is called out, Mr. Hariani, learned counsel appears for the Official Liquidator and informs that by order dated 23 rd February, 2024 in Official Liquidator Report (OLR) No.99 of 2023 this Court (Coram :
Manish Pitale, J.) has allowed the said OLR pursuant to which a Valuer has been appointed to value the movable and immovable properties of the company in liquidation and also the Court has granted permission to invite claims from the creditors and the workers and therefore, this Interim Application has been worked out.
Priya R. Soparkar 1 of 2
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2 20 ial 15058-23 in cp 455-10-os.doc
2. Mr. Neelanshu Roy, learned counsel appears for the Applicant in the Interim Application and confirms that in view of the order dated 23 rd February, 2024 in OLR No.99 of 2023, the prayers sought in paragraphs No.25.1 and 25.2 have been worked out, however, Mr. Roy is especially concerned that the Official Liquidator has not been keeping the Applicant informed of the next steps to sell the assets belonging to the company in liquidation and therefore, this Interim Application be kept alive.
3. As noted above, by order dated 23 rd February, 2024, a co-ordinate Bench of this Court has already allowed OLR No.99 of 2023 and also appointed a Valuer to value property being 96, Arcadia, Nariman Point, Mumbai and therefore, in my view nothing survives in this Application.
4. Application is accordingly disposed as infructuous. However, the Official Liquidator to keep the Applicant informed about the steps being taken from the stage of valuation of the property till the actual sale of the movable and immovable assets of the company in liquidation.
5. The Application accordingly stands disposed as above.
(ABHAY AHUJA, J.) Priya R. Soparkar 2 of 2 ::: Uploaded on - 08/04/2024 ::: Downloaded on - 17/04/2024 23:19:43 :::