SHREYASHI TRADECOM PVT LTD Vs. CHAIRMAN BARANAGAR MUNICIPALITY

JUDGEMENT

(1.) The Company by the name of K. L. Thirani & Company Limited (in liquidation) (hereinafter referred to as "the Company" was directed to be wound-up.

(2.) Pursuant thereto the Official Liquidator of this Court took possession of the assets and properties of the Company. In terms of an order dated 3rd December, 1999, the Official Liquidator published a sale notice inviting offers for the assets and properties of the Company as a 'going concern' or on 'as is where is basis'.

(3.) The petitioner gave its offer for purchasing the property, and the Company Court took a bid amongst intending offerers and accepted the offer given by the petitioner and confirmed the sale in its favour by an order dated 31st March, 2000.