Not readily realisable assets - Assignment or Transfer of proceedings of Avoidance transactions / PUFE matters under Section 43/ 45/ 66 of the IBC, 2016 (The amount involved to the extent of Rs. 11.7361 Crores)

Assignment of the recovery from the PUFE Transaction and the receivable as available and mentioned in the last balance sheet available

Pump House land. (Pump House land- 4021.50 sq.ft).

Block 7 Plant and Machinery

Block 1 Mining lease land - Quarry taken on lease for colour granite over an extent of 1.80 hects

Block 2 Mining lease land - Quarry taken on lease for colour granite over an extent of 3.33 hects

Block 3 Mining lease land - Quarry taken on lease for colour granite quarries are spread over the extent of 4.929 hects

Block 4 Freehold Land

Block 5 Freehold Land of 2.43 Acres

Block 6 Freehold Land with Factory Building

Block 8 Stock / Inventory (consisting majorly of granite slabs / blocks/ stones in quarry)

Scrap- Inventory in damaged or scrap condition

Option A- Sale as Going Concern or Option B-Sale of Assets on Collectively majorly with Leasehold land, building and furniture and fixtures in chemical zone of Mahad Industrial Area

Block 10 Stock / Inventory (consisting majorly of granite slabs / blocks/ stones)

Lot 1 Corporate Debtor as a whole (on a going concern basis)

Block 9 Stock / Inventory (consisting majorly of granite slabs / blocks/ stones in quarry)

Sale of Corporate Debtor as a Going Concern, Land and Building & Plant and Machinery, Securities & Financial Assets

A non-agricultural open land admeasuring about 34338 sq. fts. or thereabout including private road.