Madhya Pradesh High Court
Senior Manager,Uco Bank vs M/S Zoom Developers (Pvt) Ltd. on 16 April, 2018
-1- HIGH COURT OF MADHYA PRADESH Comp. 9/2011 Indore, Dated: 16/4/2018 IA No. 4841/17 & OLR 20/17 Parties through their counsel. Shri Deepak Rawal learned counsel for ED has raised an objection that nominal value of the share as per annexure A of OLR 20/17 is Rs. 8.3 crores and that as per paragraph 6 of the reply of ED, their value is 18.6 crores.
He is directed to produce the material on the basis of which the said value of shares is arrived at and point out if that was the market value of the share on the date of the auction.
List after a week.
All other IAs listed today be listed for consideration on the next date of hearing.
(PRAKASH SHRIVASTAVA) Judge BDJ Digitally signed by Bhuneshwar Datt Date: 2018.04.16 18:42:33 -07'00'