SIDDHARTHA CHATTOPADHYAY,J. - (1.) The Court : By an order dated April 26, 2017, the appellant or the company was directed to put in a sum of Rs.30 crore by way of a deposit for the order of winding-up to be stayed.
(2.) When the matter next appeared on May 3, 3017, the appellant, who was the chairman of the company prior to its liquidation, produced a valuation certificate issued by a chartered engineer and valuer indicating the market value of a property of Corporate Ispat Alloys Limited in Saraikella, Jharkhand to be in excess of Rs.43.21 crore.
(3.) The creditors represented in court were permitted to obtain copies of the valuation report dated April 30, 2017 and make their submission. Some of the;