Insolvency and Bankruptcy Board of India

Auction id: 5142, Land & Building, Plant & Machinery, Securities & Financial Assets in Slump Sale

Stocks/ Inventory - Medical Equipments

Plant & Machinery installed in Unit 2

Land & Building of Unit 3

Land & Building of Unit 1

Land and Building, Plant and Machinery and One Residential Flat

Shop/office premises bearing Municipal Sub.No.:84/47 F4, situated on 5th Floor, Property No. 84 (Old No. 12), Jaya Chamarajendra Road, Bangalore, having super built-up area of 1293 sq. fts. and undivided share of 196.21 sq. fits of 8250 sq. fts. and bounded by:

Land and building, Plant & Machinery (Office furniture and fixtures), & securities and Financial Assets.

NON-READILY REALIZABLE ASSETS (NRRA)

Sale of the assets of Supreme Vasai Bhiwandi Tollways Private Limited – In Liquidation under IBC , the Corporate Debtor; by way of 11th E-auction ,falling in the liquidation estate under IBC i.e Four Laning Toll of 26 Kms (0/000 to 26/425 km stretch.) stretch situated at Chinchoti – Kaman - Anjurphata to Mankoli Road M.S.H. No 4” 26/425 in Taluka, Bhiwandi District , Thane under “Build-Operate-Transfer” (BOT) Distt. Thane, State of Maharastra and other machinery equipments including Electronic Fastag Equipment’s installed/lying thereto on “As is where is basis”, “As is what is basis”, “Whatever there is basis” and “No recourse basis” including all the rights, interests, actionable claims or benefits arising out of the Project as per the Substitution Agreement dated 25.10.2013 read with the Original Concession Agreement dated 16th May 2009 (“Concession Agreement”) and Substitution Agreement dated 23.07.2009 executed by the Corporate Debtor and of keeping in view that concession period is 24 years 3 months i.e upto 27.11.2033 as per work order vide No.TD/Tender/6786 dated 28.08.2009 and total concession period approved by the GOM is 24 years 3 months (including construction period of 30 calender months from the date of issue of work order) as per the E-auction schedule /E-auction time lines and the detailed terms, conditions & process in E-auction Process Document at IBBI E-auction Platform https://ibbi.baanknet.com/ read with further direction or order (s), if any, of the Hon’ble National Company Law Tribunal, Chandigarh Bench.

Assignment of Not Readily Realisable Assets (NRRA)

Residential Flat with Two-Wheeler Parking Space

Securities and Financial Assets (SFA)

Plant and Machinery as per list attached

Not readily realisable assets (NRRA) of the corporate debtor, to be assigned on “as is where is, as is what is, whatever there is and without recourse” basis: (1) IA 3349/2024 – Non Cooperation Application; (2) IA 3438/2025 – Assets underlying the Avoidance Application