SUBHASH CHANDRA GOYAL Vs. OFFICIAL LIQUIDATOR

JUDGEMENT

(1.) Pursuant to the order dated 1.4.2013, the case is listed today. Shri Ravi Kant, learned senior counsel assisted by Shri Swapnil Kumar, learned counsel for the appellant. Shri Shubham Agrawal, learned counsel for the Official Liquidator and Shri A. A. Khan, learned counsel for the respondent Nos. 3 and 4, are present. S/Shri R.K. Upadhyay and Manish Goyal, learned counsel for the applicant in Civil Misc. Impleadment Application No. 368937 of 2011 are also present.

(2.) Rejoinder-affidavit and two supplementary rejoinder-affidavits have been filed today on behalf of the appellant. Let the same be placed on record.

(3.) Shri Ravi Kant, learned senior counsel assisted by Shri Swapnil Kumar, learned counsel for the appellant submits that the present special appeal was filed against the order dated 27.9.2011 passed in Company Petition No. 29 of 1995, whereby the learned Company Judge. inter alia, directed for publication of Auction Notice. It is further submitted that an interim order was passed in the present appeal observing that "if any auction is held, the same shall not be finalized until further orders of this Court".