Aparesh Kumar Singh, J. - (1.) Heard learned counsel for the petitioner Company and the official liquidator.
(2.) The matter has been placed on the report of the Official Liquidator at Flag-22. The Company Kaizen Auto Pvt. Ltd. ( the company in liquidation) was ordered to be wound up by order, dated 22.2.2008 in the instant petition filed by M/s. Mantri Impex Pvt. Ltd. (Petitioning Creditor). The Official Liquidator was appointed to carry out the liquidation proceeding. He took over the possession of the assets and property of the Company in liquidation situate at A-25, Adityapur Industrial Area, Jamshedpur on 18/19.10.2008 and appointed a security agency namely M/s. Puja Detectives & Security Services Pvt. Ltd. to protect the assets of the company (in liquidation).
(3.) Opposite party aggrieved by the order of liquidation went in appeal in L.P.A No. 121 of 2008 where the order of winding up was stayed on 6.1.2009. The order of stay was lifted on 17.8.2015 by the learned Division Bench. M/s. Nag Consultants, a valuer had undertaken the inspection of the assets of the Company after its winding up and submitted its valuation report in January, 2009. After lifting of the stay, Official Liquidator prayed for appointment of Valuer for revaluation of the assets and publication of a sale-cum-invitation of claims notice in two newspaper (one Hindi and one English) for sale of the assets and property of the Company (in liquidation).;