Himachal Pradesh High Court
Religare Finvest Ltd. vs M/S Pronto Steering Ltd. on 18 July, 2023
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Religare Finvest Ltd. vs M/s Pronto Steering Ltd.
.
Co. Petition No. 17 of 2014 18.07.2023 Present: Mr Vijay Kumar Verma, Advocate for the petitioner.
Mr. K.D. Sood, Sr. Advocate with Mr. Balwant Kukreja and Mr. Rahul Gathania, Advocates for respondent No.1.
Mr. Manoj Chauhan, Additional Advocate General, for respondent No.2.
Mr. Rakesh Thakur, Advocate for respondents No.3 to 73. Co. Application No. 10 of 2020 Learned counsel for contesting parties are granted two weeks' time to place on record the documents/material to substantiate their respective claims with respect to evaluation of property as claimed in application as well as in reply.
At this stage, learned counsel for petitioner as well as respondent no.1 have jointly submitted that property of respondent No.1 situated at Hauz Khas Delhi has also been attached by order of this Court and in case amount due is recovered from sale of said property then there shall be no need to sell the property, in reference, in this application.
It has been further submitted that for sale of said property the same has to be inspected by prospective buyer, and learned counsel for respondent No.1 submits that possession of ::: Downloaded on - 18/07/2023 20:46:25 :::CIS property at Delhi is with petitioner Company and for inspection .
and evaluation of the said property to and by the prospective buyer, two days time should be required and therefore, prayer has been made to direct the petitioner to remain present or make available the keys of property for its inspection and evaluation by prospective buyer to be brought by respondent No.1 Company.
Considering aforesaid submissions made by learned counsel for parties, respondent No.1 is directed to notify the date of bringing the prospective buyer to petitioner, through counsel , on or before 31.7.2023 about the date of visit of prospective buyer and on such information, petitioner shall ensure the availability of authorized person along with keys of property to make the same available for inspection and evaluation by prospective buyer to be brought by respondent No.1 on the date so notified.
Needful be done well before next date of hearing. List on 22nd August, 2023.
July 18, 2023 (Vivek Singh Thakur)
(ms) Judge
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