GEETHANJALI CONVENTION CENTRE Vs. R VENKATAKRISHNAN

JUDGEMENT

(1.) Representative for the Applicant along with the Applicant present. Heard both the sides. Counsel for the RP present. He has drawn the attention of the Bench towards the Sale Deed dated 23.07.2010, Document No.1611/2010 wherein it has clearly been mentioned at an internal page No.21 that balance sale consideration of Rs.7 crores is adjusted by the purchaser at the request of the vendor for settlement of the claims of various creditors, who have secured the orders of attachment against the above property and also for payment of other statutory liabilities. This makes it clear that the Applicant has all knowledge about the contents of the Sale Deed because he is the signatory to the Sale Deed. Therefore, at this stage, the Applicant cannot seek the details about the payment of 7 crores from the purchaser i.e., the Corporate Debtor and similar is the position in relation to the documents Nos. 1568/2010, 1810/2010.

(2.) Therefore, CA/48 and CA/49 stand rejected by way of common order.