Madras High Court
The Official Liquidator vs Nil on 22 September, 2025
COMP.A No. 248 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 22-09-2025
CORAM
THE HONOURABLE MR.JUSTICE N.SENTHILKUMAR
COMP.A No. 248 of 2025
The Official Liquidator,
High Court of Madras
as the Liquidator /Provisional liquidator
of various companies under liquidation
No.29, Rajaji Salai, Corporate Bhawan,
2nd Floor, Chennai 600 001.
Appellant(s)
Vs
Nil
Respondent(s)
PRAYER: This application has been filed under Section 457 & 460(4) of the
Companies Act, 1956 read with Rule 9, 11(b) of the Companies (Court) Rules,
1959, (a) to take this report on record; (b) to permit the Official Liquidator to
avail the services of the following three empanelled e-auction service providers
as per guidelines of Ministry of Corporate Affairs dated 22.07.2025 (i) M/s.PSB
Alliance Private Limited (ii) M/s.MSTC Limited, (iii) M/s. e-Procurement
Technologies Limited (Auction Tiger) and (c) To permit the Official Liquidator
to incur the expenses for filing this application from the funds of the Common
Pool fund Account.
For Appellant(s): Ms.B.Ambili,
Deputy Official Liquidator
https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/10/2025 11:38:42 am )
COMP.A No. 248 of 2025
ORDER
This Company Application has been filed, seeking the following prayers:
1. To take this report on record;
2. To permit the Official Liquidator to avail the services of the following three empanelled e-auction service providers as per guidelines of Ministry of Corporate Affairs dated 22.07.2025
(i) M/s.PSB Alliance Private Limited
(ii) M/s.MSTC Limited,
(iii) M/s. e-Procurement Technologies Limited (Auction Tiger) and
3. To permit the Official Liquidator to incur the expenses for filing this application from the funds of the Common Pool fund Account.
2. Ms.B.Ambili, learned Deputy Official Liquidator appearing for the applicant has filed a report stating that the Ministry of Corporate Affairs has issued a fresh guidelines vide letter dated 22.07.2025 along with terms and conditions for the empanelment of e-Auction Service Provider (e-auctioneer) to the Official Liquidator offices across the country for sale of assets of companies under liquidation through e-auction by empanelling the following three agencies as service provider (e-auctioneer):
(i) M/s.PSB Alliance Private Limited
(ii) M/s.MSTC Limited, https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/10/2025 11:38:42 am ) COMP.A No. 248 of 2025
(iii) M/s. e-Procurement Technologies Limited (Auction Tiger)
3. Further, the Official Liquidator also annexed a copies of Ministry's letters No.51/15.2019-Insolvency Section-MCA dated 23.05.2025 and 22.07.2025 along with terms and conditions.
4. Taking into consideration the submissions made by the learned Deputy Official Liquidator and upon perusing the report of the Official Liquidator, this Court is inclined to allow the application as prayed for.
5. Accordingly, this Company Application is allowed.
22-09-2025 Jd Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/10/2025 11:38:42 am ) COMP.A No. 248 of 2025 N.SENTHILKUMAR J.
jd COMP.A No. 248 of 2025 22-09-2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/10/2025 11:38:42 am )