- (1.) In pursuance of last order an affidavit by Mr. Pankaj Sharma, one of the Director of the company has been filed showing the details of various properties.
(2.) The details of those properties are as under:- IMMOVABLE PROPERTY BELONGING TO DESCRIPTION 86 LOCATION OF THE IMMOVABLE PROPERTY NAME OF FINANCIAL CREDITOR IN WHOSE FAVOUR THE EQUITABLE MORTGAGE IS CREATED PRESENT STATUS OF ACTUAL POSSESSION SEATEL ELECTRONICS (INDIA) PVT. LTD. PLOT NO. 12, SCHEME NO. 10 (CHOUDHARY COLONY) KESHOPURA, AJMER ROAD, JAIPUR INDIA BULLS FINANCE LIMITED ACTUAL POSSESSION IS WITH THE CORPORATE DEBTOR COMPANY THROUGH ITS DIRECTOR PANKAJ SHARMA PANKAJ 13-B, ACHROL STATE BANK ACTUAL SHARMA, HEMLATA SHARMA, GOPAL KISHAN SHARMA HOUSE, CIVIL LINES, JAIPUR OF INDIA POSSESSION IS WITH PANKAJ SHARMA, HEMLATA SHARMA, GOPAL KISHAN SHARMA SMT. PRATIBHA SHARMA & PANKAJ SHARMA SHOP NO. 33, AMBABARI SHOPPING COMPLEX, AMBABARI JAIPUR STATE BANK OF INDIA ACTUAL POSSESSION IS WITH SMT. PRATIBHA SHARMA & ' PANKAJ SHARMA MR. PANKAJ SHARMA A-322, PRIME PROVINCE, GONER, JAGATPURA-JAIPUR STATE BANK OF INDIA ACTUAL POSSESSION IS WITH MR. PANKAJ SHARMA SHRI PANKAJ SHARMA & SHRI NEERAJ SHARMA AJGF-12, "BIOSCOPE MALL" ANNASAGAR CIRCULAR ROAD, AJMER STATE BANK OF INDIA ACTUAL POSSESSION IS WITH MS. RIYA RADHANI AS TENANT SINCE FEBRUARY, 2014. SMT. PRATIBHA SHARMA FLAT NO. 3 (FIRST FLOOR) KALYAN NIRANJAN APARTMENT ACHROL HOUSE, CIVIL LINES, JAIPUR STATE BANK OF INDIA ACTUAL POSSESSION IS WITH SMT. PRATIBHA SHARMA SMT. HEMLATA SHARMA FLAT NO. MB2/107, GROUND FLOOR, PRATAP APARTMENT PRATAP NAGAR, SANGANER, JAIPUR INDIA BULLS FINANCE LIMITED ACTUAL POSSESSION IS WITH SMT. HEMLATA SHARMA SMT. PRATIBHA SHARMA FLAT NO. A-503, FIFTH FLOOR, ALONG WITH ROOF IN BLOCK A, PLOT NO. GR-2, SHRI SUNDER SINGH INDIA BULLS FINANCE LIMITED ACTUAL POSSESSION IS WITH SMT. PRATIBHA SHARMA BHANDARI NAGAR, SWAGE FARM, SODALA, JAIPUR SMT. PRATIBHA SHARMA FLAT NO. 304, THIRD FLOOR, AT MOHAKRESIDENCY, PLOT NO. C-6S1 & C-652, SCHEME NO. 4-C, VILLAGE MACHEDA, CHOMU ROAD, SIKAR ROAD, JAIPUR INDIA BULLS FINANCE LIMITED ACTUAL POSSESSION IS WITH SMT. PRATIBHA SHARMA.
(3.) In order to protect the secured assets, we direct the petitioner to restrain from alienating or creating any charge or encumbrance of any type or renting anyone of them with regard to the aforesaid properties till the final disposal of the petition.;