GOENKA PROTEINS PRIVATE LIMITED Vs. TAHSILDAR

JUDGEMENT

(1.) Rule. Rule returnable forthwith. Heard finally by consent of learned counsel appearing for both the parties.

(2.) Being aggrieved by Revenue Entries No. 2081 (12/2/2018) and No. 1986 (2/11/2016) recorded by Respondent No. 1 at the instance of Respondent Nos. 3 and 4, the petitioner has filed this Writ Petition.

(3.) The petitioner, a company registered under the Companies Act, sought to expand its business and participated in an auction by Rasoya Proteins Ltd., then under financial distress. Following the National Company Law Tribunal (NCLT), Mumbai Bench order dtd. 27/6/2017 commencing the Corporate Insolvency Resolution Process, the liquidator took control of the company's assets and on 9/11/2020 issued a sale notice to auction them on an "As Is Where Is, As Is What Is And Whatever There Is" basis.