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Judgment
8 paragraphs · 245 wordsR.K. Merathia, J.—Mr. R.R. Nath, learned counsel appearing for Allahabad Bank and Mr. A.K. Yadav, learned counsel appearing for BSF C furnished photo copies of three sale notices published in different news papers and als a copy of the minute of the meeting held between BSFC and Allahabad Bank on 28/07/2011 at 4.00 p.m.
Let the said documents be kept on records.
It is submitted that as no body turned up pursuant to the said sale notices offering higher amount then the offer received by this Court on 01/07/2011, the sale in favour of Top Links Motor Pvt. Ltd., with the offer of Rs. 1,62,00,000/- (One crore sixty two lakhs only) can be confirmed.
Mr. Sachin Kumar, learned counsel appearing on be half of the Official Liquidator submitted that he has got no objection.
Accordingly, the sale in favour of Top Links Motor Pvt. Ltd., is confirmed subject to deposit of the balance amount with the Official Liquidator with in 30 days from today.
The EMD against the 2nd highest bid offered by BMW Industries Ltd., Kolkata, may be retained for 30 days.
On deposit of the amount, the Official Liquidator will hand over the possession of the properties in question,i.e. Industrial Plot No. NS - 6, Phase - V, Adityapur Industrial Area, Gamharia, Jamshedpur, to Top Links Motor Pvt. Ltd. or its authorized representatives.
Let a copy of this order be handed over to the Official Liquidator.