ARVIND AMBALAL PATEL FOUNDER CUM MANAGING DIRECTOR Vs. OFFICIAL LIQUIDATOR OF ARVIN LIQUID GASES LTD (IN LIQN )

JUDGEMENT

(1.) THE applicant of Company Application No. 74 of 2013 preferred an application with below mentioned request: -

(2.) IN support of the said request the applicant has averred in the application that: -

(3.) THUS , the applicant has come forward with a case that valuation of the assets, which are put up for auction -sale, is defective and the upset price declared by OL is inadequate and undervalued and the property in question is capable of fetching higher price therefore, upset price fixed by the Court and which came to be declared / published in the advertisement inviting bids, deserves revision / modification.