Madras High Court
The Official Liquidator vs Unknown on 13 September, 2019
Author: Senthilkumar Ramamoorthy
Bench: Senthilkumar Ramamoorthy
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 13.09.2019
CORAM:
THE HONOURABLE MR. JUSTICE SENTHILKUMAR RAMAMOORTHY
Comp.A.No.149 of 2019
and
C.P.No.230 of 2004
The Official Liquidator,
High Court, Madras
As the Provisional Liquidator of
M/s.RBF Nidhi Limited,
(In Provisional Liquidation) ... Applicant
Prayer: Company Application filed under Section 481 of the Companies
Act, 1956, prays
a) To take this report on record,
b) To open the valuation report proposed by the ITCOT and to fix
the upset price for the mortgage properties belonging to the debtor
situated at Door No.29, (Old No.5), Elliamman Koil Street, West
Mambalam, Chennai – 600 033 and conduct the sale proceedings of the
subject property under the supervision of the Honourable High Court.
c) To approve the Sale Notice, Terms and Conditions and Tender
Form.
d) To permit the Official Liquidator to publish the Sale Notice in
one English Newspaper “The New Indian Express” (Tamilnadu Edition) and
Vernacular Newspaper in “Dinamani” (Tamilnadu Edition) and also upload
the same in MCA website and all Official Liquidator office websites.
e) To confirm the sale on the highest bidder/purchaser and permit
the Official Liquidator to hand over the immovable assets to the
successful purchaser on receipt of entire sale consideration.
http://www.judis.nic.in
2
SENTHILKUMAR RAMAMOORTHY, J.,
arb
f) To meet out the expenses from the funds of the company in
liquidation.
g) To pass such order/s as the Honourable Court may deem fit and
proper in the circumstances of the case.
For Applicant : Mr.Bavishetty Sridhar
Deputy Official Liquidator
ORDER
The learned Deputy Official Liquidator seeks permission of this Court to withdraw this company application with liberty to file a fresh application after correcting the Sale Notice and he has also made an endorsement to that effect, which is recorded.
2. Granting such liberty, this Company Application is dismissed as withdrawn. No costs.
13.09.2019 Index : Yes/No Internet : Yes/No arb Comp.A.No.149 of 2019 and C.P.No.230 of 2004 http://www.judis.nic.in