Telangana High Court
Stressed Asset Stabilization Fund Sasf vs Sri Vishnu Priya Industries Ltd. In ... on 29 October, 2024
THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA
COMPANY APPLICATION No.31 OF 2022
IN
COMPANY PETITION No.168 of 2002
Mr. P.V.Markandeyulu, learned counsel for the applicant.
Mr. J. Srinadh Reddy, learned counsel for the Official Liquidator.
ORDER:
Learned counsel appearing for the Official Liquidator places an order passed by this Court on 22.10.2024 dismissing Company Application No.1 of 2022 in terms of the admitted fact of the Assignment Agreement dated 31.08.2024 whereby SASF assigned the outstanding debts of the Company in Liquidation in favour of Omkara Assets Reconstruction Private Limited.
2. Counsel submits that nothing further remains in the present application in view of the order dated 22.10.2024.
3. Since the prayer in the present application is for a direction on the Official Liquidator to reimburse the expenses of Rs.1,15,39,351/- to the petitioner out of the sale proceeds, the Company Application No.31 of 2022 is also dismissed in view of the Assignment Agreement between SASF and Omkara Assets Reconstruction Private Limited and the order passed by this Court on 22.10.2024 in Company Application No.1 of 2022. 2
4. Interim orders, if any, shall stand vacated and all connected applications are disposed of. No costs.
_________________________________ MOUSHUMI BHATTACHARYA, J Date: 29.10.2024 ssp/vsu