Tribunals and CommissionsDivision Bench(2019) 08 NCLT CK 0814

Nurani Subramanian Suryanarayanan (Liquidator) vs Hariharn & Anr.

National Company Law Tribunal · Decided on 9 August 2019

HON’BLE JUDGES
S. Vijayaraghavan, Member (Technical) · B.S.V. Prakash Kumar, Member (Judicial)
RESULT
Disposed Of
CASE NUMBER
MA/756/2019 in CP/1056/IB/2018

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Judgment

2 paragraphs · 59 words

ORDER

On the application filed by the Liquidator seeking private sale on the ground that the material to be auctioned is not even worth of Rs.15,000 whereby to avoid auction costs and all those things, the Liquidator is hereby directed to hold private sale of the scrap of old chairs and furnitures, accordingly this MA/756/2019 is hereby disposed of.