OFFICIAL LIQUIDATOR OF MARDIA STEEL LIMITED (IN LIQUIDATION) Vs. ASSET RECONSTRUCTION COMPANY INDIA LTD

JUDGEMENT

(1.) Present report is filed with following prayers made in para 6 thereof:-

(2.) As stated in the report, after this Court made order dated 27.2.2018 in Company Application No.212 of 2015 to carry out the valuation through Government approved valuer, valuation of the assets and properties of the company in liquidation situated at Ratlam (Madhya Pradesh) was carried out by Gujarat Industrial and Technical Consultancy Organization Ltd. (GITCO)- the Government Approved Valuer and the valuation report was placed before the sale committee by the Official Liquidator and the sale committee after considering the valuation report has recommended fixation of the upset price and EMD for the assets and properties of the company as under:-

(3.) With the report, the valuation report from GITCO is placed on record, wherein the valuation for three lots of the properties of the company is stated as under:-