Citation : 2023 Latest Caselaw 1983 Jhar
Judgement Date : 8 May, 2023
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Company Appeal No. 03 of 2022
(M/s Cotton World Vs. the Official Liquidator and Ors.)
With
Company Appeal No. 02 of 2022
(M/s Cotton World Vs. the Official Liquidator and Ors.)
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CORAM : SRI SANJAYA KUMAR MISHRA, C.J.
SRI ANANDA SEN, J.
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For the Appellant(s) : Mr. Ashutosh Anand, Advocate. For respondent No. 5 : M/s Joya Banerjee, Sr. Advocate.
Mr. Piyush Chitresh, Advocate.
For Bank of India : Mr. A. Allam, Sr. Advocate.
Mr. Arun Kr. Sahay, Advocate.
For the Workmen : Ms. M.M. Pal, Sr. Advocate.
Mr. Hemant Kr. Chakraborty, Advocate. For the Official Liquidator : M/s H.K. Mehta, Manjusri Patra, Advocates. For BSIDC : M/s Richa Sanchita and Riya Narain, Advocates. For the State : Mr. Piyush Chitresh, AC to AG For JSPCB : Mr. Mungalal Kumar Chitra, Advocate. For respondent No. 8 : Mr. Dhiraj Kumar, Advocate. For EPFO : Mr. Anil Kr. Singh, Advocate.
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05/ Dated: 08.05.2023
Heard in part.
Learned counsel for the appellants would submit that he has got to a judgment in which the rights of intending purchaser has been enumerated, but he cannot recall the citation at present and therefore, he prays for adjournment of this case.
The only question that we need to consider and decide in this intra court company appeals is whether the intending purchaser who has violated the condition of depositing 25% of the earnest money deposit can challenge the auction on the ground that the auction purchaser has violated the same condition; in other words these appellants having not complied with the conditions itself does have a locus standi to challenge the order.
List these cases on 15th May, 2023 under the same heading.
(Sanjaya Kumar Mishra, C.J.)
Anu/-CP2. (Ananda Sen, J.)
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