- (1.) Mr. P.K. Dhakephalkar, learned senior counsel representing the Official Liquidator and the Court Receiver submits that in pursuance of the earlier order dated 19.04.2018, the contemnor has failed to pay the amount with regard to the movable properties and also failed to maintain the properties, as directed by this Court.
(2.) At this juncture, Mr. Vikas Singh, learned senior counsel submitted that the respondent has not been given proper opportunity to maintain the movable property, as directed by this Court. We do not intend to decline the right to maintain the property which was conferred on him by the previous order.
(3.) As far as the sale of movable properties is concerned, we have been apprised by the learned senior counsel appearing for the Official Liquidator and the Receiver that the highest value was Rs.6.47 crores. Mr. Vikas Singh has given a demand draft for a sum of Rs.7.5 crores to Mr. Venugopal. The said amount shall be deposited in the SEBI-Sahara Account. Needless to say, the movable property shall be retained by the contemnor. Other persons who had given the pre-deposit for participating in the auction shall be refunded their amount.;