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Judgment
IA-2276/2021 (u/s 54 IBC): Ld. Liquidator present in person submits that in compliance of the order dated 15.07.2022, it has already filed a report which is available on the DMS. He further submits that explanation for the difference in the liquidation value and the amount realized has been explained by him. However, we are not convinced. The moot point involved in the present application is whether the amount of Rs. 13,32,042/- realised in disposal of assets of CD i.e., against the estimated liquidation value of Rs. 4,28,98,000/- should be accepted, while considering the application for dissolution of the company under Section 54 ?
At this stage, Ld. Counsel appearing for the IBBI sought to go through the details of the matter and file a report in the matter within 2 weeks. Ld. Counsel for RD Ms. Shankari Mishra undertook to inform the RoC about the development as above and requirement of filing the report by him in the matter without further delay.
Ld. Liquidator is directed to provide a copy of the IA, compliance report and complete set of documents to the Ld. Counsel for the IBBI as well as to the RoC by all modes including dasti within 2 days.
List on 14.02.2023.