MINNIE PAN (INDIA) P LTD Vs. EUROBIKE LTD

JUDGEMENT

(1.) Ca No. 122/2015 and 1258/2006

(2.) Ca No. 1258/2006 is filed by UPFC for modification of the order dated 29.07.2004.

(3.) Some of the brief facts are that the respondent Company-M/s. Eurobike Ltd. went into winding up some time in 1999. The OL took charge of the assets of the company on 06.10.1999. It is the case of the UPFC that it is a secured creditor and the property in question i.e. C-6, Phase II, Noida U.P. was charged to it. This court on 13.12.2001 permitted the OL to dispose of the said property by way of auction.