BANK OF BARODA Vs. OFFICIAL LIQUIDATOR

JUDGEMENT

(1.) BY way of this application, the applicant­Bank of Baroda has prayed for the following relief(s):-

(2.) IT is the case of the applicant that the applicant Bank has first and exclusive charge over the property situated at 701-B, Ashoka Chambers, Ahmedabad, belonging to the Company (in Liquidation) and no other secured creditors or workers have claimed their charge under Sections 529 and 529A of the Companies Act, 1956.

(3.) IT further appears from the record that the applicant-Bank has preferred Company Application No.456 of 2011 in Company Petition No.8 of 1998 for confirmation of sale as well as for obtaining possession of the said property from the Official Liquidator to enable the applicant-Bank to handover the possession of the same to the auction purchaser.