Madras High Court
By This Application vs Unknown
Author: Senthilkumar Ramamoorthy
Bench: Senthilkumar Ramamoorthy
Comp. A.No.219 of 2023 Comp.A.No.219 of 2023 in C.P.No.57 of 1998 SENTHILKUMAR RAMAMOORTHY,J By this application, the applicant seeks a direction to the Official Liquidator to bring the schedule mentioned lands for public auction at the earliest.
2. The Official Liquidator submits that the lands described in the schedule to this application are in the process of being valued by ITCOT.
He further submits that the lands would be brought for sale by obtaining appropriate orders from this Court.
3. Although the applicant had deposited a sum of Rs.17,96,130/- in March,2021, on instructions, learned counsel for the applicant submits that the said deposit may remain with the Official Liquidator until the relevant asset is brought for public auction. He further submits that no equity or preference would be claimed by the applicant notwithstanding such deposit.
1/3https://www.mhc.tn.gov.in/judis Comp. A.No.219 of 2023
4. In view of the above developments, this application is closed by leaving it open to the applicant to participate in the public auction in respect of these lands.
28.06.2023 rrg 2/3 https://www.mhc.tn.gov.in/judis Comp. A.No.219 of 2023 SENTHILKUMAR RAMAMOORTHY,J rrg Comp.A.No.219 of 2023 in C.P.No,57 of 1998 28.06.2023 3/3 https://www.mhc.tn.gov.in/judis