Bombay High Court
Official Liquidator Of Spanco Limited ... vs Dewan Housing Finance Corporation ... on 18 August, 2023
Author: Bharati Dangre
Bench: Bharati Dangre
2023:BHC-OS:8620
1/2 5 OLR-113-23.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
OFFICIAL LIQUIDATOR'S REPORT NO.113 OF 2023
IN
COMPANY PETITION NO.398 OF 2012
In the matter of the Companies Act, I of 1956
And
In the matter of Spanco Ltd.( in liquidation)
Dewan Housing Finance Corporation Ltd .. Petitioner
...
Mr. Chandan Kumar, Official Liquidator.
Adv. Anirudh Hariani, for the Official Liquidator.
Adv. Sharmad Kane i/b S.K. Legal for Petitioner (DHFCL) in CP No.
398 of 2012.
CORAM: BHARATI DANGRE, J.
DATED : 18th AUGUST, 2023 P.C:-
1 The appointed valuer has submitted his report in respect of the movable assets of the Company lying in the godown of M/s. Sharad Construction Company. The report presented in the sealed envelope is perused by me. It has assessed the value of instruments and equipments as well as the furnitures and fixtures, which are placed in the godown.
The said movables were used for office purposes by the company under liquidation and its estimate value has been assessed upon physical inspection being carried out on 9/03/2023. The report dated 11/03/2023 is directed to be Ashish ::: Uploaded on - 19/08/2023 ::: Downloaded on - 20/08/2023 03:04:49 ::: 2/2 5 OLR-113-23.doc resealed and retained in the record and proceedings.
On persual of the report, I deem it appropriate to fix the EMD in respect of the movables in the sum of Rs. 40,000/-.
Upon the EMD being fixed, the Official Liquidator shall proceed to sale the assets in one go, through process of e-auction. He shall take the necessary steps contemplated for the purpose of completing the process. 2 The Official Liquidator's Report is made absolute in terms of prayer clause (a) to (d).
( SMT. BHARATI DANGRE, J.) Ashish ::: Uploaded on - 19/08/2023 ::: Downloaded on - 20/08/2023 03:04:49 :::