LT. COL. RPS DHANOA Vs. JVG FINANCE LTD

JUDGEMENT

(1.) THE sixty appellants are aggrieved from the dismissal by the learned Company Judge, vide order dated 21.04.2011, of Company Applications No.543/2011, 626-672/2011, 681-690/2011 and 723-725/2011 preferred by them in Company Petition No.265/1998 for the winding up of JVG Finance Ltd. and which has been ordered to be wound up.

(2.) THE appellants are the purchasers of plots of land in Chaudhary Charan Singh Avas Yojana, Baghpat project of development by colonization, undertaken by the company in liquidation. THEy have been found to be genuine bona fide purchasers of the said plots of land. THEy filed the applications aforesaid seeking a direction to the Baghpat Development Authority or the Uttar Pradesh PWD or the CPWD to further develop the colony, demarcate the plots and allot the same to the appellants.

(3.) THE appellants have filed a rejoinder inter alia stating that some roads, electricity poles, boundary walls, entry gate exist at site; that the most logical and legitimate approach on the part of the Official Liquidator would be to demarcate the plots and release the same to the appellants. Some photographs of site have also been filed.