UMA PACKAGING Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned Assistant Government Pleader for Stamps and Registration appearing for respondent Nos.1 to 3 and Sri Raja Shekar Rao Salvaji, learned counsel appearing for respondent No.4.

(2.) This writ petition is filed seeking a writ of mandamus to declare the action of respondent No.3 in cancelling the registered sale deeds bearing Nos.5653 and 5654 of 2014, dtd. 15/11/2014, in respect of land admeasuring Acs.5.00 in Survey Nos.311 and 312 of Budvel Village, Rajendranagar Mandal, Ranga Reddy District, pursuant to the order passed by the National Company Law Tribunal (NCLT), Hyderabad, in Company Petition No.431/241/HBD/2020, without there being any execution petition filed by respondent No.4 under Sec. 424(3) of the Companies Act, 2013 (for short, 'the Act'), as illegal and arbitrary.

(3.) This Court, at the time of admission on 20/7/2022, passed an interim order under a mistaken impression that a copy of the order dtd. 15/6/2022 passed by the NCLT was not furnished to the petitioners and thus directed respondent No.3 not to entertain any transaction in respect of the subject documents bearing Nos.5653 and 5654 of 2014.