REGENT COMPUTRONICS PVT. LTD.

Vgp Finances Limited, At Vgp Square, 6, Dharmaraja Koil Street, Saidapet, Chennai Appellant

V/S

The Official Liquidator, High Court Madras, As Liquidator Of Neptune Inflatables Limited Respondents

Referred Judgements :-

SYED HAIDAR SAHIB V. M. JAYARAM PILLAI [REFERRED TO]
IN RE,GRAY'S INN CONSTRUCTION CO. LTD. [REFERRED TO]
BNP PARIBAS,FRANCE V. UB (HOLDINGS) LTD.,BANGALORE [REFERRED TO]
EXPRESS ELECTRICAL DISTRIBUTORS LTD V. BEAVIS [REFERRED TO]
K.N. NARAYANA IYER V. COMMISSIONER OF INCOME TAX [REFERRED TO]
SUNITA VASUDEO WARKE V. OFFICIAL LIQUIDATOR [REFERRED TO]
OFFICIAL ASSIGNEE OF MADRAS V. VALLIAPPA CHETTI [REFERRED TO]
TULSIDAS JASRAJ PAREKH V. INDUSTRIAL BANK OF WESTERN INDIA [REFERRED TO]
SEWA SINGH VS. JANGIR SINGH [REFERRED TO]
M K RANGANATHAN VS. GOVERNMENT OF MADRAS [REFERRED TO]
PANKAJ MEHRA VS. STATE OF MAHARASHTRA [REFERRED TO]
SANKAR RAM AND COMPANY VS. KASI NAICHER [REFERRED TO]
ICICI LTD VS. AHMEDABAD MANUFACTURING and CALICO PRINTING CO LTD [REFERRED TO]
NGEF LTD VS. CHANDRA DEVELOPERS PVT LTD [REFERRED TO]
THIRUVENGADA PILLAI VS. NAVANEETHAMMAL [REFERRED TO]
JAYANTHI BAI VS. POPULAR BANK LTD [REFERRED TO]
N BABU JANARDHANAM VS. OFFICIAL LIQUIDATOR GOLDEN CINE STUDIOS P LIMITED [REFERRED TO]
K PERISAMY GOUNDER VS. KOTHARI INDUSTRIAL CORPORATION LTD [REFERRED TO]
NAVJIVAN MILLS LTD. VS. STATE [REFERRED TO]
DR. K. KATHIRVEL VS. OFFICIAL LIQUIDATOR AND ANOTHER [REFERRED TO]

JUDGEMENT

(1.) In this appeal, the only question that we are required to deal with is whether or not the learned Single Judge was right in dismissing the application filed by the appellant under section 536(2) of the Companies Act, 1956 (hereafter referred to as "the 1956 Act") to validate the sale of the property in its favour by the company in liquidation. The property in issue is located at No. 5/259, Old Mahabalipuram Road, Thoraipakkam, Chennai - 600 096 (hereafter referred to as "the subject property").

(2.) The matter was dealt with by the learned Single Judge, upon remand, by the Supreme Court, vide its order dated 24.04.2009, passed in C.A. No. 2934 of 2009.

(3.) For the sake of discussion, we would be referring to the appellant i.e. VGP Finances Limited as "VGP", while the company in liquidation, which is Neptune Inflatables Limited would be referred to as "Neptune".

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VGP FINANCES LIMITED, AT VGP SQUARE, 6, DHARMARAJA KOIL STREET, SAIDAPET, CHENNAI Vs. THE OFFICIAL LIQUIDATOR, HIGH COURT MADRAS, AS LIQUIDATOR OF NEPTUNE INFLATABLES LIMITED

Referred Judgements :-

JUDGEMENT

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