- (1.) In pursuance of our order dated 7th February, 2018, two reports have been filed, one by the Official Liquidator and the other by the Court Receiver.
(2.) Mr. Darius Khambhatta, learned senior counsel appearing for the Court Receiver and the Official Liquidator has filed a note of submissions. We have been apprised by Mr. Khambhatta that the architect has carved out five parcels of property in the Aamby Valley City. The valuation report has been submitted before the learned Company Judge, which has not yet been opened. An advertisement has been issued fixing the last date for submitting the bid 31st May, 2018 and the auction is to be held on 2nd June, 2018. Mr. Khambhatta would submit that the receipt of the bid commences on 21st May and ends on 31st May, 2018.
(3.) Mr. Khambhatta further submitted that certain directions are required to be passed by this Court so that the statutory benefits which are available to all parcels of the lands and even in the entirety should be made applicable to all parcels of lands so that there will be no difficulty for sale of the lands.;