EDELWEISS ASSET RECONSTRUCTION COMPANY LIMITED Vs. INDAGE VINTERS LIMITED & EDELWEISS ASSET RECONSTRUCTION COMPANY LTD

JUDGEMENT

(1.) The above Application has been filed seeking the following reliefs:

(2.) Mr.Kamat, the learned advocate appearing on behalf of the Applicant submitted that these reliefs are necessitated because some of the hypothecated movables are bulk wine in tanks, wine in bottles, dry goods like empty bottles, lables, corks etc. as more particularly described in Exhibit "B" to the Interim Application. He submitted that the aforesaid wines have to be curated before they are sold to the purchasers M/s. ONIV Breverages Private Limited. It is for this reason that permission is sought to appoint the said purchaser as the custodian for being put in possession of the factory premises of the Company (In Liquidation) for the initial period of 9 months with a grace period of up to three months thereafter and on such terms and conditions as may be mutually agreed upon between the Applicant and the said purchasers.

(3.) As far as prayer clause (c) is concerned, Mr.Pimple, the learned advocate appearing on behalf of the Official Liquidator has stated that the Official Liquidator has already provided to the Applicant the details of the claims of the workmen as well as the details of the Employees Provident Fund Claims. The relevant supporting documents have not been provided. Mr. Pimple stated that the Applicant can take inspection of the same as well as take copies thereof at the costs of the Applicant. Once this statement is made, prayer Clause (c) does not really survive.