Insolvency and Bankruptcy Board of India

1. Plant & Machinery 2. Land & Building 3. Securities and Financial Assets

Airframe B737-800 (MSN 35651, VT-JBL), along with Engine 1 (ESN 896353), Engine 2 (ESN 894893), and APU (APU MSN P-7823)

Industrial Land and Building (RCC Structure excluding MS)

Investment in 48,400 equity shares of face value of Rs. 25 each of Shikshak Sahakari Bank Limited

Investment in 10,90,000 equity shares of face value of Rs. 10 each (equal to 8.99% shareholding) of Wardha Mega Food Park Private Limited

LOT-16 Not Readily Realisable Assets (Fraudulent Transactions) for Assignment/ transfer in e-auction, collectively

LOT-15 Not Readily Realisable Assets (Avoidance Transactions) for Assignment/ transfer in e-auction, collectively

LOT-12 Not Readily Realisable Assets (Fraudulent Transactions) for Assignment/ transfer in e-auction, collectively

LOT-7 Not Readily Realisable Assets (Fraudulent Transactions) for Assignment/ transfer in e-auction, collectively

Both Immovable (Land & Building) & movable properties(Plant & Machineries) are auctioned together . Note: Joint E-Auction Of M/S. Map Refoils India Limited, M/S. Map Oil Llp, The Bankruptcy Trustee Of The Personal Guarantors And Corporate Guarantors, Map Cotton Private Limited & Other Mortgaged Assets Located At Factory Premises At Budasan, Kadi

Assets Proposed to be sold as NRRA (Not Readily Realisable Assets (NRRA) PUFE Transaction filed before the Hon’ble NCLT, Bengaluru Bench, Application u/s 43 of IBC 2016 bearing IA(I.B.C)/685/BEN/2025 in Company Petition No. 120 of 2024 in the matter of Kordash Handlers and Logistics Private Limited (In Liquidation) Assignment for an Amount of Rs 315.95 Lakhs. Note : Certain assets of the Corporate Debtor in the nature of investments and/or other assets have been valued at NIL. Such assets shall be clubbed with and assigned along with the aforesaid PUFE asset/claim, as a composite package

Eight (8) number of Galas at Ambernath

Group U- A set of assets (Short-term Loan & Advances) for sale in e-auction, collectively

SALE OF LAND & BUILDINGS AND PLANT & MACHINERY AS A SET OF ASSETS COLLECTIVELY

Assignment of Not Readily Realisable Assets (“NRRA”) under the Insolvency and Bankruptcy Code, 2016 (“Code”) read with Regulation 37A of IBBI (Liquidation Process) Regulations, 2016 of "“Factory Land of an extent Acre 1-31.82 Guntas & Buildings situated at Survey No.296/7/8/9 and 11 in Bollaram Village, Jinnaram Mandal, Sangareddy District, Telangana, Hyderabad 502 319 including Plant and Machinery situated therein." (1.The title and encumbrance status of the Asset are presently the subject matter of ongoing litigation before the Hon’ble NCLAT. The Hon'ble NCLT, Hyderabad, vide order dated 03.12.2025, held that the charge created over the Asset continues to subsist and remains undischarged. Appeals preferred by the Liquidator against the said order of the Hon’ble NCLT, Hyderabad, are presently pending before the Hon’ble NCLAT, Chennai. Detailed numbers of the IAs before the Hon’ble NCLT and detailed numbers of the Appeals filed before the Hon’ble NCLAT are mentioned in the E-auction Process document. Prospective bidders are advised to conduct their own independent due diligence in this regard. (2.The Original Title Deeds to the Asset are not in possession of the Liquidator. The land admeasuring Acre 1-31.82 Guntas pertaining to the Corporate Debtor was carved out from the larger extent of Acre 9-17.93 Guntas. However, the original title deeds relating to the said extent have not been segregated from those pertaining to the larger extent and are not in the custody of the Liquidator due to subsisting charges/encumbrances. (3.The physical possession of the asset is with the Liquidator DETAILED E-AUCTION PROCESS DOCUMENT FOR EXPRESSION OF INTEREST FOR ASSIGNMENT OF NRRA

Joint Auction of leasehold rights on the land and building Constructed thereon under Liquidation Estate and ownerships rights of immovable asset mortgaged with secured Creditors under SARFAESI ACT, 2002

Open Plot No. CS-1, admeasuring 1580 Sq. Mt. out of CS No. 433

641.51 acres of land situated primarily at Sasthavinallur and Pallakuruchi, and other villages in Sattankulam and Tiruchendur Taluka, Thoothukkudi (Tuticorin) district of Tamil Nadu, together with the Building & Infrastructure and Plant & Machinery located at the site.

Car - Hyundai Verna CRDi SX 1.6 Diesel Sedan, bearing Registration Number KA51MD1971