Madhya Pradesh High Court
In Ref M/S Maheshwari Proteins Ltd. vs Recd. From Bifr New Delhi on 4 December, 2023
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1 IN THE HIGH COURT OF MADHYA PRADESH AT INDORE COMP No. 2 of 2001 (IN REF M/S MAHESHWARI PROTEINS LTD. Vs RECD. FROM BIFR NEW DELHI) Dated : 04-12-2023 Shri H.Y.Mehta,learned counsel for the official liquidator.
Official Liquidator present in person.
(1) Counsel for the official liquidator has submitted that although the order has already been passed by this Court on 9.10.2023, directing the official liquidator to proceed with the auction of the property. However, considering the fact that the value of the property is around Rs.50,000/- which is a meager amount, and the advertisement expenses itself would be substantial, hence, the official liquidator may be allowed to sell the property through M/s. Railtel Corporation of India Ltd, through which the other properties of the company were also directed to be auctioned by the same order 9.10.2023. Counsel for the OL has admitted that no separate application in this regard has been filed. (2) On due consideration, the prayer appears to be reasonable, and it is directed that the order dated 9.10.2023, passed by this Court stands modified to the extent that in respect of OLR.No.10/2019, in relief clause no.(v) instead of M/s E-Procurement Technologies Ltd. it should be read as M/S Railtel Corporation of India Ltd.
(3) List the matter on 12/2/2024.
(SUBODH ABHYANKAR) JUDGE das Signature Not Verified Signed by: REENA SUDHIR DAS Signing time: 04-12-2023 17:56:09