- (1.) The applicants in CAN 3937 of 2017 are two individuals who claim to have participated in the auction process and were the highest bidders in respect of the properties of the subject company situated at Tamluk, district of Purba Medinipur.
(2.) Their grievance is that registration is not being effected in respect of the sale which was confirmed by this Court. In the event the applicants have already deposited the amount on account of stamp duty, the concerned registering authority shall register the Deed in terms of our direction issued on 5th October, 2016. The application being CAN 3937 of 2017 shall stand disposed of in the above terms.
(3.) We are issuing this direction as the sale was effected upon proper advertisement inviting bids from the general public and obtaining the highest possible price through such process.;