SHREE VALLABH GLASS WORKS LTD. Vs. JORAWARMAL SURAJMAL

JUDGEMENT

(1.) Ms Bhoomi M. Thakore, learned advocate for the applicant submitted that on 28/11/2019, this Court, was pleased to accept the Official Liquidator Report no.123 of 2018. In paragraph 7, this Court, accepted and confirmed the highest bid of Rs.2,82,25,000.00 of M/s. Jorawarmal Surajmal & Sons. This Court, also directed that the highest bidder shall comply with the terms and conditions of sale and bid documents and relevant formalities.

(2.) It is submitted that the possession was handed over on 24/6/2020 and thereafter, the highest bidder M/s. Jorawarmal Surajmal & Sons, requested for execution of the sale deed. It is submitted that on request by the office of the Official Liquidator that the draft sale deed was prepared on behalf of the highest bidder as per the prescribed terms and conditions which, now has been placed before this Court for the purpose of approval and permission to execute the sale, subject to conditions that other expenses, mainly stamp duty, registration charges etc. shall be borne and paid by the auction purchaser M/s. Jorawarmal Surajmal & Sons.

(3.) Heard Mr Deshal Modi, learned advocate for Mr Nisarg N. Trivedi, learned advocate for the respondent.