C SHANTI ANANDAM Vs. JVG FINANCE

JUDGEMENT

(1.) THESE appeals lay a challenge to the orders dated 23rd August, 2011; 25th August, 2011; 9th September, 2011; and 22nd November, 2011. By these orders, the learned Company Judge has dismissed the applications filed by the appellants under Section 536 (2) of the Companies Act praying for acceptance of the sale of plots of the respondent's company to them. Inasmuch as the identical question on law and facts are concerned, we are taking up these appeals together.

(2.) NOTICE has been served on the respondent company which is under liquidation. Mr. Rajiv Bahl, learned Standing Counsel for the official liquidator who is present in another case listed today, accepts notice of this case on behalf of the respondent. Copies of the appeals have been received by Mr. Rajiv Bahl, Standing Counsel who has been heard in the matter.

(3.) THE respondent before us was the company registered under the provisions of the Companies Act, 1956 in respect of which liquidation proceedings under C.P.No.265/1998 are pending. In these proceedings order dated 5th of June, 1998 was passed by the learned Company Judge holding that there were sufficient grounds in the case for appointment of provisional liquidator. Therefore, the official liquidator attached to the court was appointed as the provisional liquidator who was directed to take charge of all assets and properties of the court with books of accounts and other records.