UNITED BREWERIES (HOLDINGS) LTD Vs. HDFC LTD

JUDGEMENT

(1.) Company Application No.340/2022 is filed in Company Petition No.57/2012. In terms of the order dtd. 7/2/2017, the Company, M/s United Breweries (Holdings) Limited ('UBHL' for short) was ordered to be wound up. Thereafter, the Official Liquidator has taken the charge of the said Company.

(2.) The present application is filed by the Official Liquidator for the following reliefs:

(3.) This application is opposed by the first respondent- HDFC Bank on the premise that Writ Petitions are pending before the Bombay High Court challenging the order passed by the Special Court under The Prevention of Money-Laundering Act, 2002. (Act, 2002 for short). Application is also opposed on the ground that the first respondent-Bank is a secured creditor and has a prior claim over the properties.