ZULFIKAR AKBARALI KHOJA Vs. OFFICIAL LIQUIDATOR

JUDGEMENT

(1.) Since the issue that arises for consideration in the Official Liquidator's Report ("OLR") and the Interim Application are essentially two sides of the same coin, both the captioned proceedings were, with the consent of the Learned Counsel, heard together and are being disposed of by this common order.

(2.) The issue for consideration in both captioned proceedings is the validity of a Deed of Assignment dtd. 16/5/2019 ("the Deed of Assignment"), which assigned to the Applicants, a plot of land identified as - Lot No. 45, Old Survey No. 113 (Part), New Survey No. 165, measuring approximately 1,497 square metres, located in Tarapur Industrial Area, Boisar, Palghar ("the said land"), along with a building on it ("the said building"). The said land and building are collectively referred to as "the said property". It is not in dispute that the said property belonged to a company known as Navinon Limited ("Navinon").

(3.) The OLR seeks cancellation of the Deed of Assignment, while the Interim Application seeks its ratification.