LAXMAN YESWANT PRABHUDESAI Vs. NRC LTD

JUDGEMENT

(1.) This appeal under Section 483 of the Indian Companies Act, 1956 read with Clause 15 of the Letters Patent is directed against an order dated 30-7-2009, passed by the learned Company Judge in the above company application.

(2.) The appellants before us are the original applicants. They moved the above company application praying that the order dated 21-4-2007 in company application No. 3 of 2007 be set aside and this Court should direct the Official Liquidator, High Court, Bombay to forthwith remove attachment of Plot No. R-34 situate at MIDC, Trans Thane Creek Industrial Area, Village Tetavali, District Thane, Navi Mumbai and return the possession thereof to the applicants.

(3.) The other prayer is that the Official Liquidator should be restrained from issuing any notice of auction or tender notice and selling the aforementioned plot of land.