AVENUE REALTY Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) Aggrieved over the order of the learned Single Judge, dismissing the Writ Petition, by holding that the petitioner is to recover the amount from the person to whom amounts were paid by the liquidator through the liquidation process, the present Writ Appeal has been filed.

(2.) The Writ Petition has been originally filed by the appellant to quash the attachment over the properties purchased under public auction conducted under the provisions of the 'Insolvency Bankruptcy Code, 2016' (hereinafter referred to as 'the IBC').

(3.) The following of the brief facts, which are necessary for the disposal of the Writ Appeal, are as follows: