Himachal Pradesh High Court
M/S Apj Laboratories vs . Hpscbl on 9 March, 2023
Bench: Tarlok Singh Chauhan, Virender Singh
M/s APJ Laboratories vs. HPSCBL CWP No. 7719 of 2021 .
09.03.2023. Present: Mr. B.C. Negi, Sr. Advocate with Mr. Nitin Thakur, Advocate, for Directors Mr. Mohan Malik & Ms. Sangeeta Malik.
Mr. Ashok K. Thakur, Advocate, for Directors, Mr. Vijay Vohra and Ms. Neelam Vohra, Advocate.
Mr. Sunil Mohan Goel and Mr. Raman Jamalta, Advocates, for respondent -Bank.
Mr. Abhishek Barowalia, Advocate, for respondent- rM/s L.N. Pharma.
Learned counsel for the respondent-Bank submits that since three endeavours have been made to sell the property in question through public auction but no one came forward to purchase such property, therefore, his client may be permitted to sell the same by way of private negotiations provided the petitioners remove the ROC's charges with regard to two companies i.e Himalayan Foods and Doon Valley. Prayer being reasonable, is allowed. The bank is permitted to sell the property in question through private negotiations after removal the ROC's charges by the petitioner.
List on 14.03.2023.
(Tarlok Singh Chauhan) Judge ( Virender Singh) th 09 March, 2023 Judge (tarun) ::: Downloaded on - 10/03/2023 20:34:50 :::CIS