KARANPURA MINING CORPORATION Vs. NALANDA CERAMICS & INDUSTRIES LTD
LAWS(JHAR)-2011-8-209
HIGH COURT OF JHARKHAND
Decided on August 05,2011

Karanpura Mining Corporation Appellant
VERSUS
Nalanda Ceramics And Industries Ltd Respondents

JUDGEMENT

- (1.) Heard.
(2.) As prayed, Sri Mukesh Kumar Agrawal, is appointed as Valuer to value the assets and properties of the Company in liquidation lying at factory premises at Village Getalsud, Angara. He will submit his report in sealed cover and also provide an unpriced copy of the report to the Official Liquidator within four weeks from today.
(3.) The secured creditors will be at liberty to depute their representatives on the date of inspection of the properties by the Valuer and they may also provide relevant information and documents to the Official Liquidator.;


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