RE-IN THE MATTER OF COTINENTAL TEXTILES MILLS LTD. Vs. RE-IN THE MATTER OF COTINENTAL TEXTILES MILLS LTD.

JUDGEMENT

(1.) This application dtd. 6/11/2023 is moved on behalf of the applicant/M/s. Jupiter Laminators Pvt. Ltd. seeking certain directions from this Court with regard to the property purchased in an e-auction which belonged to the respondent company (in liquidation).

(2.) Notice of the application has not been served upon the Official Liquidator. However, a copy of the same is directed to be supplied to the learned Senior Standing Counsel appearing for Official Liquidator. Reply to the same is not required.

(3.) Having heard the learned counsel for the applicant along with the learned Senior Standing Counsel for the Official Liquidator and on upon perusal of the record, I find that the present application is bereft of any merits.