R.K. Merathia, J. - (1.) LEARNED Official Liquidator pointed out that the sale was confirmed in favour of Mr. Arun Kumar Gupta on 01/02/2011 but then Mr. Gupta submitted that actually he is the authorized representative of M/S Nilambar Trexim & Credit Pvt. Limited, 94 N.S. Road, Bujbuj, 24 Paragna, West Bengal and, accordingly, the sale was confirmed in favour of the said company.
(2.) THE orders dated 01/02/2011 and 18/03/2011 stand clarified to this extent only. I.A. No. 1025 of 2011 Mr. Sinha, learned Counsel appearing for the secured creditors submitted that interim disbursement may be made to the secured creditors namely, Vijeta Project and Infrastructure Limited.
(3.) THE Official Liquidator informs that a case is pending in the Labour Court with regard to the validity of lock out. However, if the sale amount is divided proportionately -between the secured creditor and the workmen, an interim payment of Rs. 3.35 crores can be made keeping provision for the claim of the workmen, if any.;