O L Of Aryoday Spg. And Wvg. Mills Co. Ltd. Versus Vs The Manger, State Bank Of India & Ors.
.... to confirmation of sale, Court can accept substantial highest bid from the person (intervenor) who has not participated in the E-auction proceedings even though when no fraud or collusion could be inferred or alleged, (3) Court has to take into consideration paramount interest of the creditors w ...
Gujarat High Court
Posh Infrastructure Pvt. Ltd And Ors Vs Official Liquidator And Ors
.... of MIDC. He distinguished the judgment of this Court in case of Milind Agnihotri (supra) relied upon by the learned counsel for the applicant on this ground and would submit that the said judgment would not assist the case of the applicant. The said judgment deals with inter-se dispute between t ...
Bombay High Court
Official Liquidator High Court Bombay Vs Transpower Engineering Ltd
.... with power to transfer the whole thereof to any person or body corporate, or to sell the same in parcels. 23 This Court in MIDC V/s. Mahendar Wadhwani (Supra) held that Liquidator, in a winding up by the Court, had power to sell and transfer, inter alia, leasehold rights of the company under ...
Bombay High Court (Goa Bench)
SFL Industries Ltd. Vs Reliance Capital Ltd. and Others
.... e professional fee bill of the Chartered Accountant dated 17.3.2015 (Annexed as Annexure A-10) to the tune of Rs. 2,11462/- and on receipt of the same the Official Liquidator may also be allowed to pay the professional bill of the Chartered Accountant, and vii) any such other order or direction a ...
High Court Of Punjab And Haryana At Chandigarh
Siddheswari Cotton Mills Pvt. Ltd. Vs Official Liquidator being Liquidator of M/s. Anantapur Textile Ltd. (in liquidation)
.... ddheswari to give a different picture of the land in question was far from truth. The land was easily accessible and it was very close to the High Way. He also relied upon the decision in the case of Divya Manufacturing Company (P) Ltd. (supra). In addition he referred to the decision of the Apex Co ...
Calcutta High Court
Gannon Dunkerley and Company (Madras) Limited (In liquidation) Vs The Government of Tamil Nadu
.... For industrial undertakings, 2,000 sq. meters is the prescribed limit. Vacant land is defined in such a manner as to exclude land on which construction of buildings is not permitted under the building regulations. u/s 5(4), in case of a firm, unincorporated institutions or body of individuals, the ...
Madras High Court
Syndicate Bank Vs Field Star Cycle Industries P. Ltd. and another
.... eferred to by learned counsel for the appellant it is necessary to refer to a decision of the Supreme Court which has bearing on the interpretation of rule 139 and the purpose behind the requirement of a notice to the petitioner. In Smt. Jatan Kumar Golcha Vs. Golcha Properties (P) Ltd., it was h ...
Karnataka High Court
Jawahar Cooperative Industrial Estate Ltd. Vs Official Liquidator, High Court, Bombay
.... While considering the two decisions Ravindra Ishwardas Sethna and Another Vs. Official Liquidator, High Court, Bombay and Another, , Kamani Tubes Ltd vs. Official Liquidator and Liquidators of Kamani Brothers Pvt Ltd fin liquidation), 1984 Mh.LJ. 618 - 86 BLR 92 relied upon by the Petitioners, t ...
Bombay High Court
D.R. Sanghvi and Co. Vs Virat Apartment Co-op. Housing Society Ltd. and Others
.... though the other offers were conditional, the learned Company Judge felt that the offer given by the Housing Society may be improved and accordingly, on the suggestion of the learned Judge, the Virat Co-operative Housing Society Limited increased its bid to Rs. 1,03,25,001/- from Rs. 91,00,000/-. F ...
Gujarat High Court
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