RAVI HI-TECH LIMITED Vs. B.I.F.R. AND ORS.
LAWS(JHAR)-2011-7-233
HIGH COURT OF JHARKHAND
Decided on July 29,2011

Ravi Hi -Tech Limited Appellant
VERSUS
B.I.F.R. And Ors. Respondents

JUDGEMENT

R.K. Merathia, J. - (1.) MR . R.R. Nath, learned counsel appearing for Allahabad Bank and Mr. A.K. Yadav, learned counsel appearing for BSF C furnished photo copies of three sale notices published in different news papers and also a copy of the minute of the meeting held between BSFC and Allahabad Bank on 28/07/2011 at 4.00 p.m.
(2.) LET the said documents be kept on records. It is submitted that as no body turned up pursuant to the said sale notices offering higher amount then the offer received by this Court on 01/07/2011, the sale in favour of Top Links Motor Pvt. Ltd., with the offer of Rs. 1,62,00,000/ - (One crore sixty two lakhs only) can be confirmed.
(3.) MR . Sachin Kumar, learned counsel appearing on be half of the Official Liquidator submitted that he has got no objection.;


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