ASHOK C SAMANI Vs. CUSTODIAN

JUDGEMENT

(1.) These appeals filed by the appellant under Section 10 of the Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 are directed against the order dated 30-4-2010 passed by the Special Judge whereby he dismissed Miscellaneous Applications (L) Nos. 15 and 26 of 2010 filed by the appellant who had given highest bid for the flats which were put to sale by the Custodian in furtherance of the order dated 25-7-2008 passed by the Judge, Special Court.

(2.) We have heard Shri U.U. Lalit, learned Senior Counsel appearing on behalf of the appellant.

(3.) A perusal of the record shows that by an order dated 25-7-2008, the learned Judge, Special Court disposed of Misc. Petition No. 41 of 1999 filed by the Custodian and directed him to dispose of eight flats belonging to the notified parties in the building known as "Madhuli" situated at Dr Annie Besant Road, Worli, Mumbai by following the procedure laid down by the Special Court for sale of the properties of the notified parties.