Official Liquidator vs. Nil
Held
The Court noted the submission of the learned Standing Counsel for the Official Liquidator that no further adjudication was necessary. The Court granted liberty to the Official Liquidator to file a fresh application with other information.
Facts
The Official Liquidator sought permission to appoint a valuer for certain lands belonging to firms in liquidation and to pay valuation fees, including GST. The application also requested directions regarding the sale of assets.
Key Issues
Whether the Official Liquidator should be permitted to appoint a valuer and proceed with the sale of assets of the companies in liquidation.
Sections Cited
None
AI-generated summary — verify with the full judgment below
APHC010395162025
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3329] WEDNESDAY,THE TWENTY FOURTH DAY OF DECEMBER TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE VENKATESWARLU NIMMAGADDA COMPANY APPLICATION NO: 7/2025 Between:
OFFICIAL LIQUIDATOR, OF M/S. COMMERCIAL BENEFIT CORPORATION AND SEVEN OTHER FIRMS (IN LIQUIDATION), ATTACHED TO HIGH COURT OF ANDHRA PRADESH AND TELANGANA, HYDERABAD.
...APPELLANT AND 1. NIL, a ...RESPONDENT Let all the parties concerned attend the judge's sitting in court chambers on day of July, 2025 on the hearing of an application filed by the applicant above named for an order to permit the Official Liquidator to appoint Sri Sandeep Sasanapuri as valuer who has given consent to value the assets or any other Registered Valuer for valuation of the following lands located at Madanapalle, Annamayya District, Andhra Pradesh and direct the valuer to submit valuation report in duplicate in sealed cover to the Official Liquidator 1. 25 CENTS - 223 - Chembukur Road, Eswaramma Colony, Madanapalle (Rural), Annamayya District, Andhra Pradesh., 2.
The judgment continues below.
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