SOUMEN SEN,J. - (1.) In this proceeding, the decree-holder has questioned various transactions entered into by the judgment-debtor with 29 companies LLPs. On 21st March 2017, on the basis of the affidavit disclosed, this court formed a prima facie opinion that the judgment-debtor was having substantial interest in the following companies:- "Madhav Multicon Pvt. Ltd., Infinite Tradecom Pvt. Ltd., Anushreya Investments Pvt. Ltd., Abupment Tradelink Pvt. Ltd., Anity Tradecom Pvt. Ltd., Anushikha Investments Pvt. Ltd., Epicstone Tradecom Pvt. Ltd., Exine Tradecom Pvt. Ltd., Kritanu Tradecom Pvt. Ltd., Lush Tradecom Pvt. Ltd., Partisan Tradecom Pvt. Ltd., Plain Tradecom Pvt. Ltd., Skystreet Tradecom Pvt. Ltd., Sunlike Tradecom Pvt. Ltd., Techhead Tradecom Pvt. Ltd., Skybridge Real Estates LLP, Supremus Projects LLP, Bestvision Infra Projects LLP, Cynosure Housing LLP, Furious Housing LLP, Goodworth Real Estate LLP, Mindplus Realtors LLP, Partisan Housing LLP, Pathlight Housing LLP, Salvia Housing LLP, Skygraph Housing LLP, Waxcom Housing LLP, Waxcom Realtors LLP and Rameswasra Developers LLP."
(2.) The apprehension of the petitioner is that such transfers are fraudulent having regard to both as to the timing and the persons involved in such transactions. It gives a prima facie impression that such transfers are fraudulent. The aforesaid companies and/or entities were refrained from dealing with the movable and immovable properties without the leave of this Court. Having regard to the past conduct of the judgment-debtor, the decree- holder has prayed for a public notice to be issued so that a plea may not be raised at a later point of time by any purchaser that he is a purchaser for value without notice.
(3.) Under such circumstances, leave is given to the petitioner to publish in leading newspapers the following order:- "Madhav Multicon Pvt. Ltd., Infinite Tradecom Pvt. Ltd., Anushreya Investments Pvt. Ltd., Abupment Tradelink Pvt. Ltd., Anity Tradecom Pvt. Ltd., Anushikha Investments Pvt. Ltd., Epicstone Tradecom Pvt. Ltd., Exine Tradecom Pvt. Ltd., Kritanu Tradecom Pvt. Ltd., Lush Tradecom Pvt. Ltd., Partisan Tradecom Pvt. Ltd., Plain Tradecom Pvt. Ltd., Skystreet Tradecom Pvt. Ltd., Sunlike Tradecom Pvt. Ltd., Techhead Tradecom Pvt. Ltd., Skybridge Real Estates LLP, Supremus Projects LLP, Bestvision Infra Projects LLP, Cynosure Housing LLP, Furious Housing LLP, Goodworth Real Estate LLP, Mindplus Realtors LLP, Partisan Housing LLP, Pathlight Housing LLP, Salvia Housing LLP, Skygraph Housing LLP, Waxcom Housing LLP, Waxcom Realtors LLP and Rameswasra Developers LLP are restrained from dealing with the movable and immovable properties without the leave of this Court." ;