Madras High Court
M/S.Thamiraparani Investment Private ... vs M/S.Viswapriya Investors Welfare ... on 17 April, 2026
Author: Senthilkumar Ramamoorthy
Bench: Senthilkumar Ramamoorthy
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 17-04-2026
CORAM
THE HON'BLE MR JUSTICE SENTHILKUMAR RAMAMOORTHY
COMP.A Nos. 57, 5 & 58 of 2026
and COMP.A NO. 111 OF 2025
in C.P.No.15 of 2014
Comp.A.No.57 of 2026
M/s.Thamiraparani Investment Private Limited,
Flat No.D-2, 1, Srishti Crescendo,
24, Desika Road, Mylapore, Chennai - 600 004.
..Applicant(s)
Vs
1. M/s.Viswapriya Investors Welfare Association
Represented by its president
Mr.R.Suryanarayanan,
Old No.2, New No.3, 12th Cross Street, Indira
Nagar, Adyar, Chennai - 600 020.
2. The Official Liquidator
As the provisional Liquidator of
M/s.Viswapriya (India) Limited,
Madras High Court, No.26, Corporate Bhavan,
Rajaji Salai, Chennai - 600 001
..Respondent(s)
For Applicant(s): Mr.R.Subramaniam
for Mr.Y.G. Guna Sekar
For Respondent(s): Ms.B.Ambili, Deputy Official Liquidator for R2
Mr.H.Karthik Seshadri for R1
__________
Page1 of 2
https://www.mhc.tn.gov.in/judis
SENTHILKUMAR RAMAMOORTHY J.
RNA
ORDER
These applications have been filed on behalf of Thamiraparani Investment Private Limited to restrain further proceedings in relation to the auction sale directed on 27.03.2026. Learned counsel for the applicant submits that applications relating to the dismissal of Comp.A.Nos.70 to 75 of 2025 are pending consideration and that until such applications are decided by holding that these assets form part of the liquidation estate, the auction sale should not be proceeded with. He adds that these properties are subject to attachment by the TNPID Court and under the PMLA.
2. By order dated 27.03.2026, the Official Liquidator was permitted to proceed with the auction sale and the proposed dates in respect thereof were approved. All auction sales conducted by this Court are subject to orders of confirmation. Unless the sale in favour of the successful bidder is confirmed, the successful bidder does not acquire any interest in the relevant properties. The auction sale will not be confirmed until applications challenging the right to sell these properties are disposed of.
3. List the matter on 05.06.2026.
17-04-2026 RNA COMP.A Nos. 57, 5 & 58 of 2026 and COMP.A NO. 111 OF 2025 in C.P.No.15 of 2014 __________ Page2 of 2 https://www.mhc.tn.gov.in/judis