Sale of Land & Building - Situated at Plot No. M-ll, Additional Industrial Area, Kodoli, Satara Sale of Plant & Machinery - Situated at Plot No. M-ll, Additional Industrial Area, Kodoli, Satara

Corporate Debtor as Going Concern basis as per Regulation 32 of IBBI (Liquidation Process), Regulation, 2016 Sale of the Corporate Debtor as a going concern (including all its assets and liabilities but excluding Cash and bank Balance) and including realizations from Non-Realization Related Assets (NRRA), including avoidance applications filed before the Hon’ble NCLT under Sections 43 and 66 of the IBC and the Insurance Claim pending before the DCDRC, the benefit of such realizations shall accrue in the ratio of 60:40 — 60% to the creditors/stakeholders and 40% to the successful auction purchaser, after deduction of actual costs incurred from the amount realized as per Regulation 32(e) of IBBI (Liquidation Process) Regulations, 2016.

Inventory (including Tools and Consumables), excluding Furniture, Land & Building, and Office Equipment

Plant & Machinery and Inventory (including Tools and Consumables), excluding Furniture, Land & Building, and Office Equipment

1. Plant & Machinery, 2. Land & Building

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

Sale as a going concern and on standalone basis of Land & Building, Plant & Machinery and Securities & Financial Assets.

OPTION 1– SALE AS GOING CONCERN - Reserve Price of Rs. 10,50,00,000/- OPTION 2 SALE AS STANDALONE BASIS [LOT- (1)] Land and Building at a reserve price of Rs. 7,50,00,000/- [LOT - (2)] Plant & Machinery and Vehicle of the CD at areserve price of Rs. 5,00,000/- *[LOT - (3)] Other assets/Benefits of the Corporate Debtor such as Listed Entity benefits & Carry Forward Losses of the Company at a reserve price of Rs. 2,95,00,000/-

Claims Filed under Arbitration