Gujarat High Court
The Official Liquidator Of M/S Aps Star ... vs M/S Avenue Supermarts Ltd. on 5 March, 2020
Author: G.R.Udhwani
Bench: G.R.Udhwani
C/OLR/10/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/OFFICIAL LIQUDATOR REPORT NO. 10 of 2020
In R/OFFICIAL LIQUDATOR REPORT NO. 43 of 2019
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THE OFFICIAL LIQUIDATOR OF M/S APS STAR INDUSTRIES LTD(IN
LIQUIDATION)
Versus
M/S AVENUE SUPERMARTS LTD.
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Appearance:
MR PATHIK M ACHARYA(3520) for the Applicant(s) No. 1
OFFICIAL LIQUIDATOR(16) for the Applicant(s) No. 1
MR BHARAT JANI(352) for the Respondent(s) No. 1
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CORAM:HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 05/03/2020
ORAL ORDER
This report is filed seeking confirmation of the draft sale-deed in respect of various properties auctioned to the successful bidders namely Avenue Supermarts Limited in respect of the properties more particularly described under the head "NOW THIS INDENTURE WITNESSETH AS UNDER" which as submitted by the learned counsel Mr. Pathik Acharya appearing for official liquidator would be conveyed to the successful bidders. It is pointed out that the properties sought to be conveyed were agreed to be purchased on ' as is where is whatever there is basis' and by this conveyance the same has been affirmed for auction purchase. It also appears that the recital in the proposed conveyance deed also signifies the fact that TDS at the rate of 1% of the sale consideration has been directly paid by purchasers in the Income Tax Department and that there are no other dues of the income Page 1 of 19 Downloaded on : Thu Feb 11 23:38:52 IST 2021 C/OLR/10/2020 ORDER tax under section 194-1A.
Considering the overall facts and circumstance of the case, draft conveyance deed with the recital below mentioned is approved:
DEED OF CONVEYANCE This Deed made at Mumbai this ___ day of ____________ 2020 BETWEEN APS STAR INDUSTRIES LIMITED (in liquidation) through its liquidator Shri. RC Mishra Official Liquidator High Court Gujarat having office at Corporate Bhawan 3rd Floor B-H Zydus Hospital S.G Highway Thaltej Ahmedabad Pin 380 059 hereinafter referred to as the `Vendor' (which expression shall unless it be repugnant to the context or meaning thereof be deemed to mean and include his successor/s in office and or assigns) of the one part AND AVENUE SUPERMARTS LIMITED a limited liability company incorporated under the Companies Act 1956 under CIN L51900MH2000PLC126473 having its registered office at Anjaneya Opp Hiranandani Foundation School Powai Mumbai 400 076 hereinafter referred to as the `Purchaser' (which expression shall unless it be repugnant to the context or meaning thereof be deemed to mean and include its successors and assigns) of the other part WHEREAS Page 2 of 19 Downloaded on : Thu Feb 11 23:38:52 IST 2021 C/OLR/10/2020 ORDER a APS Star Industries Limited was ordered to be wound up by an Order dated 12th February 2008 passed by the Hon'ble High Court at Gujarat in Company Petition no 190 of 2003 and the Vendor has been appointed as the Official Liquidator therefor, a photocopy whereof is annxed hereto as Annexure `1';
b Pursuant to the Order for winding up the Official Liquidator took possession of the assets and effects of APS Star Industries Limited including the freehold Non Agricultural (Industrial) land situate at Manpada Road, Opposite M/S Kitchen Kraft Shed and MIDC, Off Kalyan-Sheel Phata Road Dombivali (East) Thane Pin 421 203 Maharashtra State within the limits of Kalyan Dombivali Municipal Corporation in the revenue village of Bhopar in the taluka and registration sub district of Kalyan district Thane bearing: Survey No 234/1/A/2 admeasuring 410 sq mts (ii) Survey No 236/1/H admeasuring 11,120 sq mts (iii) Survey No 237/3 admeasuring 980 sq mts (iv) Survey No 42/1 admeasuring 480 sq mts (v) Survey No 43/1/B admeasuring 1,730 sq mts (vi) Survey No 44/3/B admeasuring 950 sq mts and (vii) Survey No 44/2B admeasuring 570 sq mts in aggregate admeasuring 16,240 sq mts as per the revenue records and admeasuring 16,222 sq mts as per the documents shown by red colour outline on the plan annexed hereto as Annexure `2' more particularly described in the Schedule hereunder written (hereinafter referred to as the `Plot') alongwith the building/structure thereon. The Plot alongwith building/structure thereon are hereinafter collectively referred to as the `Property'; The Page 3 of 19 Downloaded on : Thu Feb 11 23:38:52 IST 2021 C/OLR/10/2020 ORDER building/structure is in a dilapilated condition, the photographs of the same are annexed herein as Annexure '3';
c By the Orders dated 11th January 2019 and 24th January 2019 in Official Liquidator Report No 150 of 2018 taken out in the aforesaid Company Petition No 190 of 2003, the Hon'ble High Court of Gujarat:
(I) permitted the Official Liquidator to conduct auction of the Property;
(II) directed the e-auction of the Property to be done through e-auction agency namely - E- Procurement Techonlogies Limited; (III) directed to issue the Public Notices in five(5) newspapers Viz. 1) Times of India (English Daily) Gujarat, Maharashtra and Karnataka 2) Economic Times (English Daily) All over India 3) Gujarat Samachar (Gujarat Daily) All over Gujarat, 4) Maharashtra Times (Marathi Daily) all over Maharashtra; and Vijayanvani (Kannada Daily) All over Karnataka. (IV) confirmed the Terms and Conditions dated 19th January 2018 (hereinafter referred to as the `Terms') for sale interalia of the Property ;
The photocopies of the Orders dated 11th January 2019 and 24th January 2019 and the Terms dated 19th January 2018 are annexed hereto as Annexures `4A' to `4C' respectively;
d In pursuance of the aforesaid Orders of the High Court of Gujarat, the Public Notices were issued in the 28th January 2019 issue of the news papers as setout in Page 4 of 19 Downloaded on : Thu Feb 11 23:38:52 IST 2021 C/OLR/10/2020 ORDER recital C(III) hereto inviting offers for the sale of assets/properties of APS Star Industries Limited in liquidation in respect of the Property and the other lands at Dharwad, Vadodara and Nashik; e By the Orders dated 9th and 11th July 2019 the High Court of Gujarat allowed the Purchaser to participate in the auction sale of the Property. Pursuant thereto Purchaser interalia paid and deposited the Earnest Money Deposit of Rs 4,22,60,000/- (Rupees four crores twenty two lacs sixty thousand only). The photocopies of the Orders dated 9th and 11th July 2019 are annexed hereto as Annexures `5A' and `5B' respectively;
f Considering the highest bid from the Purchaser and having found the same to be adequate and appropriate, the High Court of Gujarat by the Order dated17th and 30th July 2019 confirmed the sale of the Property in favour of the Purchaser `on an as is where is whatever there is basis' at and for the Purchase consideration of Rs 67,00,00,000/- (Rupees sixty seven crores only) (hereinafter refered to as the `Auction Price') and on the Terms as recited in recital (c)(IV) hereof. The photocopies of the Orders dated 17th July 2019 and 30th July 2019 are annexed hereto as Annexures `6A' and `6B' respectively;
g The Auction Price of Rs 67,00,00,000/- has been paid by the Purchaser as mentioned below.:
Sr. Amount in Rupees Details of Payment No. (Rs.).
Page 5 of 19 Downloaded on : Thu Feb 11 23:38:52 IST 2021 C/OLR/10/2020 ORDER a Rs 4,22,60,000/- Paid prior to the execution hereof i.e. on (Rupees four 9th July 2019 vide RTGS/UTR No. crore twenty two N190190872069122 being the Earnest lakh sixty Money Deposit as per clause 6 of the thousand only) Terms b Rs Paid prior to the execution hereof i.e. on 16,75,00,000/- 14th August 2019 vide RTGS/UTR No. (Rupees sixteen HDFCR52019081491144157 being 25%
crore seventy five of Auction Price as per clause 16 of the lakhs only) Terms.
c Rs Paid prior to the execution hereof i.e. on 45,35,40,000/- 15th October 2019 vide RTGS/UTR No. (Rupees forty five HDFCR52019101599814204 being part crore thirty five payment of balance amount of lakhs forty purchase consideration as per clause 16 thousand only) of the Terms.
d Rs. 67,00,000/- Paid prior to the execution hereof i.e. on
(Rupees sixty 15th October 2019 vide RTGS/UTR No.
seven lakhs only) HDFCR52019101599813889 being
balance payment of Auction price as
per clause 16 of the Terms.
h As per clause 22 of the Terms, the Purchaser has paid
and deposited a sum of Rs 67,00,000/- on
_____________ 2019 vide RTGS No ________________ for and on account of 1% TDS under sec 194-IA of the Income Tax Act 1961. Notwithstanding such provisions of the Income Tax Act 1961, such 1% TDS has been paid over and above and in addition to the Auction Price;
i As per clause 21 of the Terms, the proper stamp duty
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C/OLR/10/2020 ORDER
of Rs ______________/- under the
Maharashtra Stamp Act 1958 and the registration charges of Rs ______________/- under the Indian Registration Act 1908 have been paid by the Purchaser in respect of the Property prior to the execution hereof;
j In compliance of the Order dated 17th July 2019 and as per clause 20(a) of the Terms, the Offical Liquidator is executing this Deed of Conveyance of the Property in favour of the Purchaser on an 'as is where is whatever there is basis' in the manner as hereinafter appearing:
NOW THIS INDENTURE WITNESSETH AS UNDER:
The Vendor doth hereby grant transfer convey unto the Purchaser on an `as is where is whatever there is' basis all that piece or parcel of the freehold Non Agricultural (Industrial) land situate at Manpada Road, Opposite M/S kitchen Kraft Shed and MIDC, Off Kalyan -Sheel Phata Road Dombivali (East) Thane Pin Pin 421 203 Maharashtra State within the limits of Kalyan Dombivali Municipal Corporation in the revenue village of Bhopar in the taluka and registration sub district of Kalyan district Thane bearing: Survey No 234/1/A/2, admeasuring 410 sq mts
(ii) Survey No 236/1/H admeasuring 11,120 sq mts (iii) Survey No 237/3 admeasuring 980 sq mts (iv) Survey No 42/1 admeasuring 480 sq mts (v) Survey No 43/1/B admeasuring 1,730 sq mts (vi) Survey No 44/3/B admeasuring 950 sq mts and (vii) Survey No 44/2B admeasuring 570 sq mts in aggregate admeasuring 16,240 sq mts as per the revenue records and admeasuring Page 7 of 19 Downloaded on : Thu Feb 11 23:38:52 IST 2021 C/OLR/10/2020 ORDER 16,222 sq mts as per the documents shown by red colour outline on the plan annexed hereto as Annexure `2' more particularly described in the Schedule hereunder written (hereinafter referred to as the `Plot') alongwith the building/structure thereon. The Plot alongwith building/ structure thereon are hereinafter collectively referred to as the `Property' TOGETHER WITH all and singular the areas ways, compounds paths passages, water, water courses, sewers, ditches drains, trees, plants lights liberties rights members easements privileges and appurtenances whatsoever to the Property or any part thereof belonging or in anywise appurtaining thereto or any part thereof or at any time herein before held used occupied or enjoyed therewith or reputed or known as part or member thereof to belong or be appurtenant thereto AND ALSO together with all the original title deeds documents writings vouchers and other evidences of title relating to the Property or any part thereof AND ALL the estate right title interest inheritance property possession benefit claim and demand whatsoever both at law and in equity of the Vendor into out of or upon the Property hereditaments and premises or any part thereof AND TO HAVE AND TO HOLD all and singular the Property hereby granted and conveyed unto and to the use of the Purchaser absolutely subject however to the payment of rates rents taxes assessments duties and or dues that may be payable to the State Government of Maharashtra or to the Kalyan Dombivali Municipal Corporation or any public body or authority by the Purchaser in respect thereto AND the Vendor further covenant with the Purchaser that notwithstanding any act deed matter or thing whatsoever by the Vendor or by any person/s lawfully or equitably claiming by from through under or in Page 8 of 19 Downloaded on : Thu Feb 11 23:38:52 IST 2021 C/OLR/10/2020 ORDER trust from him made done committed or omitted or knowingly or willingly suffered to the contrary he the Vendor has in himself good right full power and absolute authority to grant and convey the Property unto the Purchaser in the manner aforesaid AND it shall be lawful for the Purchaser at all times hereafter peaceably and quietly to hold possess and enjoy the Property and or any part thereof hereby granted and conveyed with its appurtenances and receive the rights advantages and profits thereof including the FSI and or the TDR available now or at any time hereafter on the Property and every part thereof for its own use and benefit without any suit lawful interruption claim or demand whatsoever by or from the Vendor or his successors in Office administrators or assigns or any person/s lawfully or equitably claiming or to claim by from under him AND that the Property hereby granted and conveyed is free and clearly and absolutely acquitted exonerated released and forever discharged or otherwise by the Vendor and well and sufficiently saved defended kept harmless and indemnified of from and against all former and other estates title charges and or encumbrances whatsoever had made executed occasioned or suffered by the Vendor or his predecessors in title or any person or persons lawfully or equitably claiming or to claim by or in trust for him or any of them AND the Vendor and all persons having or lawfully or equitably claiming any estate right title or interest at law or in equity of the Property hereby granted or any part thereof from under or in trust for him his successors and assigns shall and will from time to time and at all times hereafter at the request and cost of the Purchaser shall do and execute or cause to be done and executed all further and other lawful deeds writings and or documents to do and perform, such other Page 9 of 19 Downloaded on : Thu Feb 11 23:38:52 IST 2021 C/OLR/10/2020 ORDER reasonable acts deeds things and matters in law whatsoever for the better and more perfectly conveying the Property unto the Purchaser in the manner aforesaid AND the Vendor hereby covenants with the Purchaser that he the Vendor has not done omitted knowingly or willingly suffered or been a party or privy to any act deed matter or thing whereby he is prevented from conveying the Property in the manner aforesaid or whereby the same or any part thereof are is can or may be charged encumbered or prejudicially affected in estate title or otherwise howsoever AND the Purchaser does hereby covenant with the Vendor that the Purchaser will henceforth pay regularly the rents herein reserved to all government and semi government bodies and or authorities and keep indemnified the Vendor his estates and effects from and against the payments and all actions proceedings costs damages claims demand and laibilties whatsoever for of account of the same or in way relating thereto AND THAT as per clause 22 of the Terms (as set out in recital (g) hereof) a sum of Rs 67,00,000/-
(Rupees six seventy lacs only) being 1% of Auction Price to be deducted as per section 194-1A of Income Tax Act 1961 has not been deducted thereout, but instead has been directly paid and deposited by the Purchaser with the Income Tax Department AND THAT such sum of Rs 67,00,000/- being the 1% TDS has been paid and deposited in the account of Income Tax department for and on behalf of APS Star Industries Limited by the Purchaser over and above and in addition to the Auction Price of Rs 67,00,00,000/- AND THAT IT IS FURTHER declared and confirmed by the Purchaser that the Terms and Conditions dated 19th January 2018 approved by the Hon'ble High Court of Gujarat as per the Orders dated 11 th and 24th January 2019 shall be deemed to form a part of and Page 10 of 19 Downloaded on : Thu Feb 11 23:38:52 IST 2021 C/OLR/10/2020 ORDER shall be deemed to have been incorporated in this Indenture and shall continue to be binding on the Vendor and the Purchaser herein AND THIS INDENTURE FURTHER WITNESSETH that as per clause 27 of the Terms (as setout in recital (c)(IV) above) the Vendor has handed over to the Purchaser the quiet vacant peaceful actual and physical possession of the Property by Possession letter dated ____________annexed herewith as Annexure "7".
The Income Tax Permanent Account Numbers of the parties hereto are as under:
a The Official Liquidator - Owner -_________ High Court Gujarat b Avenue Supermarts Limited - Purchaser - AACCA 8432 H The photocopies of the Permanent Account Numbers are annexed hereto as Annexures `8A' and `8B' respectively;
IN WITNESS WHEREOF the parties hereto have hereunto set and subscribed their respective hands to this writing on the day month and year first hereinabove mentioned.
SCHEDULE PROPERTY DESCRIPTION ALL that piece or parcel of freehold Non Agricultural (Industrial) land or ground stituate at Manpada Road Opposite M/S Kitchen Kraft Shed and MIDC Road, Off Kalyan Sheel Phata Road Dombivali (East) Thane Pin 421 203 Maharashtra State within the limits of Kalyan Dombivli Municipal Corporation in the revenue village of Bhopar in the Page 11 of 19 Downloaded on : Thu Feb 11 23:38:52 IST 2021 C/OLR/10/2020 ORDER taluka and registration sub district of Kalyan district Thane bearing: Survey No 234/1/A/2, admeasuring 410 sq mts (ii) Survey No 236/1/H admeasuring 11,120 sq mts (iii) Survey No 237/3 admeasuring 980 sq mts (iv) Survey No 42/1 admeasuring 480 sq mts (v) Survey No 43/1/B admeasuring 1,730 sq mts (vi) Survey No 44/3/B admeasuring 950 sq mts and (vii) Survey No 44/2B admeasuring 570 sq mts in aggregate admeasuring 16,240 sq mts as per the revenue records and admeasuring 16,222 sq mts as per the documents and bounded as follows that is to say On or towards the North by______________________ On or towards South by ______________________ or towards the East by____________________ and On or towards the West by____________________ THIS DEED of Conveyance of the Property is for a fair and marketable consideration of Rs. 67,00,00,000/- (Rupees Sixty Seven Crores Only) Therefore, this deed is executed on Stamp Duty of Rs. ______________/- (Rupees________________________________________________ __ Only) at the rate of ___% still however the party of the second part will be held liable for the present and future liability regarding stamp duty.
IN WITNESS WHEREOF the parties hereunto set and subscribed their respective hands and seal on the day and the year hereinabove Written.
SIGNED AND DELIVERED BY WITHIN NAMED OFFICIAL Page 12 of 19 Downloaded on : Thu Feb 11 23:38:52 IST 2021 C/OLR/10/2020 ORDER LIQUIDATOR OF APS STAR INDUSTRIES LIMITED (IN -------------------------------- LIQUIDATION) VENDOR (______________________) HEREIN BY THE HANDS OF OFFICIAL LIQUIDATOR OF APS STAR INDUSTRIES LTD (IN LIQN.) SIGNED BY THE WITHIN NAMED THE PURCHASER, BY THE HAND OF ITS AUTHORIZED SIGNATORY --------------------------- SHRI ________________________ (_____________________) AND COMMON SEAL OF THE AUTHORIZED SIGNATORY COMPANY AFFIXED HERETO AVENUE SUPERMARTS IN PURSUANCE OF THE LIMITED RESOLUTION PASSED BY THE BOARD OF DIRECTORS OF THE COMPANY ON 3rd December 2018 In the presence of WITHNESSES:
1. ______________________________
2. ______________________________ ADDRESS OF THE PROPERTY ALL that piece or parcel of freehold Non Agricultural (Industrial) land or ground stituate at Manpada Road Opposite M/S Kitchen Kraft Shed and MIDC Road, Off Kalyan Sheel Phata Road Dombivali (East) Thane Pin 421 203 Maharashtra State within the limits of Kalyan Dombivli Page 13 of 19 Downloaded on : Thu Feb 11 23:38:52 IST 2021 C/OLR/10/2020 ORDER Municipal Corporation in the revenue village of Bhopar in the taluka and registration sub district of Kalyan district Thane bearing: Survey No 234/1/A/2, admeasuring 410 sq mts (ii) Survey No 236/1/H admeasuring 11,120 sq mts (iii) Survey No 237/3 admeasuring 980 sq mts (iv) Survey No 42/1 admeasuring 480 sq mts (v) Survey No 43/1/B admeasuring 1,730 sq mts (vi) Survey No 44/3/B admeasuring 950 sq mts and (vii) Survey No 44/2B admeasuring 570 sq mts in aggregate admeasuring 16,240 sq mts as per the revenue records and admeasuring 16,222 sq mts as per the documents PHOTOGRAPH (1) OF THE PROPERTY Signed and delivered by Within Signed and delivered Named Official Liquidator of APS by Within Named purchaser STAR INDUSTRIES LIMITED herein by the hands of (In Liqn.) Vendor herein by the hands of
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(_______________________) (______________________) Official Liquidator of Authorized Signatory of APS Star Industries Limited Avenue Supermarts Limited.
MEMO OF CONSIDERATION RECEIVED A SUM OF I Say Received:
Rs. 67,00,00,000/- by the Avenue Supermarts Limited, in terms of (____________________________) order dated 17/07/2019 passed OFFICIAL LIQUIDATOR OF by the Hon'ble High Court of APS STAR INDUSTRIES Gujarat in Official Liquidators LIMITED., (IN LIQN.) Page 14 of 19 Downloaded on : Thu Feb 11 23:38:52 IST 2021 C/OLR/10/2020 ORDER Report nos 150 of 2018 and 43 of 2019 in Company petition no 190 of 2003 In the presence of WITHNESSES
1. ___________________________
2. ___________________________ PHOTO SCHEDULE AS PER SECTION 32 A OF THE INDIAN RESIGTRATION ACT.
Names Photo Thumb Impression VENDOR ___________________ AUTHORIZED PERSON OF OFFICIAL LIQUIDATOR OF APS STAR INDUSTRIES LIMITED (IN LIQUIDATION) PURCHASER ____________________ AVENUE SUPERMARTS LIMITED, THROUGH ITS AUTHORIZED SIGNATORY SHRI____________ Page 15 of 19 Downloaded on : Thu Feb 11 23:38:52 IST 2021 C/OLR/10/2020 ORDER THE SCHEDULE HEREINABOVE REFERRED TO:
(Description of the Plot) ALL that piece or parcel of freehold Non Agricultural (Industrial) land or ground stituate at Manpada Road Opposite M/S Kitchen Kraft Shed and MIDC, Off Kalyan Sheel Phata Road Dombivali (East) Thane Pin Pin 421 203 Maharashtra State within the limits of Kalyan Dombivli Municipal Corporation in the revenue village of Bhopar in the taluka and registration sub district of Kalyan district Thane bearing: Survey No 234/1/A/2, admeasuring 410 sq mts (ii) Survey No 236/1/H admeasuring 11,120 sq mts (iii) Survey No 237/3 admeasuring 980 sq mts (iv) Survey No 42/1 admeasuring 480 sq mts (v) Survey No 43/1/B admeasuring 1,730 sq mts (vi) Survey No 44/3/B admeasuring 950 sq mts and (vii) Survey No 44/2B admeasuring 570 sq mts in aggregate admeasuring 16,240 sq mts as per the revenue records and admeasuring 16,222 sq mts as per the documents and bounded as follows that is to say On or towards the North by ______________ On or towards South by _______________On or towards the East by _____________________ and On or towards the West by _______________________..
SIGNED SEALED AND DELIVERED ) BY THE withinnamed ` Vendor' ) Shri M K Sahu the Official Liquidator, ) High Court Gujarat in the presence of ) Signature Photograph Thump Impression Page 16 of 19 Downloaded on : Thu Feb 11 23:38:52 IST 2021 C/OLR/10/2020 ORDER (M K Sahu) Offical Liquidator High Court of Gujarat VENDOR SIGNED SEALED AND DELIVERED ) BY the withinnamed 'Purchaser' ) Avenue Supermarts Limited through ) its Authorised Signatory Mr _________ ) _______________________ authorized ) by the resolution passed at the meeting ) of its Board of Directors held on _____ ) ____________ 2019 in the presence of ) Signature Photograph Thumb Impression For Avenue Supermarts Limited (______________________) Authorised Signatory Page 17 of 19 Downloaded on : Thu Feb 11 23:38:52 IST 2021 C/OLR/10/2020 ORDER PURCHASER RECEIVED from the withinnamed ) Purchaser the sum of Rs 67,00,00,000/- ) (Rupees sixty seven crores only) being ) the Auction Price paid by the Purchaser ) to the Vendor prior to the execution ) hereof as within mentioned ) Sr Payer Payee Amount RTGS/ UTR Date Bank/branch No (in Rs) No 1 Purchaser Vendor 4, 22,60,000/- N190190872069122 09-07-2019 HDFC (earnest Bank money Ltd, deposit) Powai Mumbai 2 Purchaser Vendor 16,75,00,000 HDFCR52 14-08-2019 HDFC (paid prior /- 019081491 Bank to the 144157 Ltd, execution Powai hereof) Mumbai 3 Purchaser Vendor 45,35,40,000/- HDFCR5201910159 15-10-2019 HDFC (paid prior 9814204 Bank to the Ltd, execution Powai hereof) Mumbai Page 18 of 19 Downloaded on : Thu Feb 11 23:38:52 IST 2021 C/OLR/10/2020 ORDER 4 Purchaser Vendor 67,00,000/- HDFCR5201910159 15-10-2019 HDFC (paid prior 9813889 Bank to the Ltd, execution Powai hereof) Mumbai TOTAL 67,00,00,000/-
I Say Received ( Shri RC Mishra) Official Liquidator High Court of Gujarat W I T N E S S E S:
1 (X _ X_ X_X_X_X_X__) ________________________ _ X_ X _X_ X_ X_ X_ X_ _________________________ 2 (X_ X_X_ X_ X_ X___) X_ X_X_ X_ X_ X__ X_ X_X_ X_ X_ X__ X_ X_X_ X_ X_ X__ (G.R.UDHWANI, J) niru* Page 19 of 19 Downloaded on : Thu Feb 11 23:38:52 IST 2021