Russell Credit Limited vs Sand Plast (India) Ltd
2022 Latest Caselaw 6336 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Company Petition No. 9/1997

Russell Credit Limited
                                                                   ----Petitioner
                                   Versus
Sand Plast (India) Ltd.
                                                                 ----Respondent

For Petitioner(s) : Mr. Ruvit Kumar, Official Liquidator For Respondent(s) : None.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR

Judgment / Order

22/09/2022

Matter comes upon in the report No.69703 dated

21.09.2022, filed by the Official Liquidator. The Official Liquidator

informed this Court that the company in liquidation has property

at Behror and after getting such information, letter dated

04.08.2022 was written by the Official Liquidator to the Tehsildar,

Behror District, Alwar to furnish papers and documents, which

were available in the Revenue records in respect of the property of

the company in liquidation. The Official Liquidator has submitted

that the Tehsildar Behror District, Alwar vide its impugned letter

has furnished details, however, the relevant documents have not

been furnished to the Official Liquidator such as papers and

documents of sale deed, sale of assets and other documents

relating to the transactions required by the Official Liquidator. This

Court takes on record report No.69703 dated 21.09.2022 and

directs the Tehsildar Behror District, Alwar to provide full details,

copy of sale deed etc, relating to the property situated at NH-8,

Village Goonti, Tehsil Behror District Alwar, which belongs to the

(2 of 2) [COP-9/1997]

company in liquidation. Letter to this effect will also be issued by

the Registrar Judicial to the Tehsildar Behror District, Alwar to

make compliance of the order of this Court.

List after four weeks.

(ASHOK KUMAR GAUR),J

Sanjay Kumawat-5

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