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Judgment
Anil Kumar Srivastava, Chairperson
THE APPELLATE TRIBUNAL :
Heard the Learned Counsel for Respondent No. 5/M/s. Rolex Metals as well as for Respondent No. 1/Rare Asset Reconstruction Private Limited and Mr. Nemani Srinivas, Learned Counsel, who was appointed as Receiver for execution of the sale deed vide order dated 13th February, 2020 and perused the record.
An order was passed by this Tribunal on 13th February, 2020 to the following effect:
“Thus considering the entirety of the matter, the following orders are passed:
(1) M/s. Rolex Metals will deposit a sum of Rs.6,62,50,000/-within three (3) months from today with interest thereon @7% p.a. simple from the date of order 08.11.2013 of DRT till payment, with the Appellant-Official Liquidator;
(ii) The amount of Rs.1,82,50,000/- deposited with the DRT in the shape of FDR shall also be given to the Appellant-Official Liquidator along with interest;
(iii) The Official Liquidator will appropriate the funds in accordance with the provisions of the Liquidation procedure under The Companies Act;
(iv) It is informed that the Receiver appointed by the DRT has since been retired from the bank, therefore, considering the prayer for appointment of Receiver by this Tribunal for the purpose of execution of sale deed, Mr. N. Srinivas, Advocate is hereby appointed as Receiver to execute necessary sale deed in favour of M/s Rolex Metals after receipt of the amount by the Official Liquidator. For this purpose, his Fee is fixed at Rs.30,000/- to be borne by the intervener firm. All the incidental expenses including expenses for execution of sale deed shall also be borne by the intervener.
Accordingly, this Appeal is disposed of in the above terms. No order as to costs.”
Thereafter time for deposit was extended to 30th June, 2022 vide order dated 14th June, 2022. Thereafter, it appears that offer was made to the Official Liquidator by the Applicant/Respondent No. 5 for depositing the amount as per the above order but the Learned Official Liquidator refused to accept the Bank Draft vide letter dated 5th August, 2022 on the pretext that the Learned Official Liquidator is contemplating to file review petition in the proceedings in respect of orders dated 13th February, 2020 and 14th June, 2022. Demand Drafts were returned to the Applicant/Respondent No. 5. Thereafter, M.A. 13 of 2022 was filed by the Applicant/Respondent No. 5 for depositing Demand Draft for Rs.10,64,41,801.00 in the name of Registrar, DRT-I, Kolkata in compliance of the orders passed by DRAT. Notices were issued to the Official Liquidator as well as to his Learned Counsel, Mr. Subhodip Biswas but neither they appears nor filed any objection. Applicant has also submitted that Mr. Subhodip Biswas, by a letter, intimated that he is no more representing the Official Liquidator, High Court at Bombay.
Since no objection is filed, the amount is to be deposited in compliance of the order dated 13th February, 2020. Applicant is directed to deposit the amount with up-dated interest at the rate as per order dated 13th February, 2020 with the Registrar, DRT-I, Kolkata by 30th January, 2023.
Accordingly, M.A. 13 of 2022 stands disposed of.
Copy of the order be supplied to Appellant and the Respondents and a copy be also forwarded to the concerned DRT.
File be consigned to Record room.
Order dictated, signed, dated and pronounced in open Court.