KOPRAN LIMITED Vs. SHREE GADHBORE BEARINGS PVT LTD

JUDGEMENT

(1.) By the notice for sale of immovable assets published by the Official Liquidator on 6/7/2023, which invited bids for purchase of immovable assets belonging to KDL Biotech Limited (In liquidation) on 'as is where is and whatever there is basis ', the details of the immovable assets set out, included various plots of land situated in distinct survey numbers as well as the structures and RCC building standing on some of these plots of land.

(2.) M/s.Kopran Limited has taken out an application for intervention when it took note of the public notice dtd. 6/7/2023 and the Intervention Application is based on a premise that the Official Liquidator is offering for sale, the entire plot of land situated in Survey Nos. 6/2, 6/7 and 7/1.

(3.) Learned counsel appearing for the Official Liquidator has placed before me a chart, reflecting the total area in Survey Nos.6/2, 6/7 and 7/1, and he would submit that the Official Liquidator is conscious of the fact that the Company under liquidation i.e. KDL Biotech Limited had only a portion of land mutated in its name and therefore, the Official Liquidator has no intention to sell the entire land under the said survey number and he would submit that as far as the public notice is concerned, it has categorically set out different survey numbers and what is put for sale is total area i.e. 54,830 sq.m.