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Judgment
Arindam Sinha, J
Mr. Sekhar, learned advocate, Official Liquidator (OL) appears and submits, State has put in Rs.115 crores pursuant to order dated 15th September, 2022. The office has invested the same in short term interest bearing deposit to credit of the liquidation proceeding. He submits, the matter be listed next after four weeks.
Mr. Mukherji, learned advocate appears on behalf of a person interested, who had put in earnest money deposit (END) in an auction conducted in the liquidation proceeding. He submits, his client has made I.A. no.36 of 2022 with prayer to release balance amount of EMD along with accrued interest, cost and watch and ward charges in respect of the premises from year 2005 till July, 2021. He submits, particulars and proof have been furnished to OL. Mr. Sekhar submits, copy of the application was served yesterday. The office will file objection. He wants two weeks.
There are claims against the company in liquidation including by workers. Those claims must be placed and pressed before the OL. Mr. Barik, learned advocate appears on behalf of another applicant seeking conversion of electric supply from bulk to individual. In circumstances of State having put in substantial money for purchasing the property of the company in liquidation, order in this regard will be made at the time of confirmation of the sale.
Copy of the objection to be filed by 4th November, 2022. Mr. Mukharji’s client may file rejoinder, to be accepted on adjourned date, upon advance copy served.
List on 15th November, 2022.
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