NILESHBHAI RAMANBHAI PATEL Vs. OFFICIAL LIQUIDATOR

JUDGEMENT

(1.) RULE . Mr. Navin K Pahwa learned advocate waives service of Rule on behalf of respondent No.14, Mr. D.S. Vasavada, learned advocate waives service of Rule on behalf of respondent No.2, Mr. Tattvam K Patel, learned advocate waives service of Rule on behalf of respondent Nos.19 and 20, Mr. Rakesh P Mankad, learned advocate waives service of Rule on behalf of respondent No.3 and Ms. Amee Yajnik, learned advocate waives service of Rule on behalf of respondent No.1.

(2.) THE present Civil Application is filed in Official Liquidator Report No.34 of 2013 in Civil Application No.436 of 2012 in Civil Application No.183 of 2012 in O.J. Appeal No.07 of 2009 in Official Liquidator Report No.137 of 2008 in Company Petition No.157 of 1995. The prayer in this application are as under :

(3.) LEARNED advocate Mr. Shah for the applicant submitted that it is not in dispute that the highest bidder in second auction happens to be brother of third highest bidder in the first auction. The price offered by the brother of the present highest bidder was Rs.2.10 crores whereas the price offered by the present highest bidder is only Rs.1.40 crores. Learned advocate Mr. Shah for the applicant submitted that mere price difference itself is suggestive of the fact that the present highest bidder took a clue from his brother i.e. third highest bidder and having realised that the first highest bidder of first auction "who quoted price Rs.2.18 crores" is not coming forward the present highest bidder may try to purchase the property at the minimum possible price.