S.K.KESHOTE,J. - (1.) HEARD learned counsel for the parties.
(2.) IN this application filed under Section 460(6) of the Companies Act, 1956 read with Rule 9 of the Companies (Court) Rules, 1959 by the applicant prayer is made that the auction/bid/sale of the property of the Company (in liquidation) may not be confirmed till the disposal thereof. It is further prayed that the Official Liquidator may kindly be directed to furnish the information to the applicant company, as desired by it, under the letter dated 17th June, 2002, Annexure -2. On 5th of July, 2002, the matter was placed on the board for preliminary hearing. The notice of the application was given to the Official Liquidator. Shri Amod Kashliwal, accepted the same. On that day, the Court has observed that the applicant if so desire may have inspection of the assets which are put to auction under the tender notice dated 1st June, 2002.
(3.) LEARNED counsel for the applicant does not dispute that on deposit of fees, the inspection of the assets which are put to sale under the tender notice dated 1st June, 2002 has been made.;