STANDARD GLASS INTERNATIONAL Vs. MACDONALD MOHAN DISTILLERS LTD

JUDGEMENT

(1.) Co.Appl. 1710/2017 & C.P.NO. 213/2017

(2.) The Learned Counsel for Official Liquidator submits that in view of the above Order, the Official Liquidator came in possession of the moveable assets of the Company, being, Liquor. The company was not found to own any immoveable assets. The registered office (at Barakhamba road, New Co.Pet. No.213/1999 & Co.Appl. No.1710/2017 Page 2 of 7 Delhi), and one godown (at Mohan Nagar, Ghaziabad) which were sealed by the Official Liquidator initially, were later handed over to Mohan Meakin Ltd. (OLR 16/ 2014).

(3.) The Learned Counsel submits that the moveable assets of the Company, i.e. Liquor, were sold by auction, vide Order dated 14.07.2005, for sum of Rs.14,58,043/-. However the auction purchaser neglected to pickup the assets purchased by him/ her, and subsequently the same were destroyed (under Order dated 07.11.2013) in presence of the officials from Excise department. [Refer OLR 166/ 2014]