1.
This Sale Deed made
at ...................... on this ................... day of ..................
2000, between Shri ....................... Voluntary LIQUIDATOR of XYZ Co.
Ltd., a Company incorporated under the Companies Act, 1956 and having its
registered office at .......................... and hereinafter called the said
company and at present in voluntary liquidation, (hereinafter called the
Vendor) of the ONE PART and Shri A, son of E, resident of
....................... (hereinafter called the Purchaser) of the OTHER PART.
Whereas By a special
Resolution passed by the said company at a general meeting held on
............... it was resolved that the company be voluntarily wound up and
Shri ....................... was appointed as its LIQUIDATOR, the notice
whereof was duly submitted to the Registrar of Companies ............... as
prescribed by law on .............................
And Whereas in a
meeting of the members of the said Company, it was resolved that the properties
of the company mentioned in the Schedule hereto be sold by the LIQUIDATOR
through public advertisements in the leading newspapers and pursuant to the
said resolution, the LIQUIDATOR has advertised the sale of the said properties
in the issues of ........................ ......................... and
................................ pursuant thereto has agreed to sell the said
properties to the Purchaser vide Agreement for sale dated ....................
for a consideration of Rs. ................
NOW THIS SALE DEED
WITNESSETH that in pursuance of the aforesaid agreement and in consideration of
the sum of Rs. ........... paid by the Purchaser before the Sub-Registrar at the
time of registration of these presents, (the receipt whereof the vendor hereby
acknowledges) the Vendor on behalf of the company hereby convey, transfer and
sell unto the Purchaser, his heirs, legal representatives, executors and
assigns all those properties mentioned in the Schedule hereto together with all
rights, easements, liberties, interests and appurtenances attached to and
appurtenant to the said properties or enjoyed therewith and free from all
encumbrances and charges TO HAVE AND TO HOLD the same UNTO THE PURCHASER
absolutely and forever.
1.
2.
Vendor
as LIQUIDATOR in the name and on behalf of the company hereby covenants with
the Purchaser as follows:
a. The Vendor has the
good title to convey, transfer and sell the said properties to the Purchaser.
b. The Purchaser shall
have quiet and peaceful enjoyment of the said properties free from any
disturbance, interference or obstruction by the Vendor or by the company or any
person or persons claiming or through them.
c. The Vendor and the
company will execute any further deeds of assurance that may be necessary in
order to perfect the title of the Purchaser in favour of the Purchaser at his
request and cost, as shall or may be reasonably required.
d. The Vendor and the
company have delivered the physical possession of the properties and title
deeds in respect thereto before the execution and registration of these
presents.
IN WITNESS WHEREOF
the parties aforementioned have set and subscribed their hands to this deed of
sale on the day and year first aforementioned.
Schedule above
referred to
Signed and delivered
by Shri A,
the within named
Vendor
Signed and delivered
by Shri ...........................
the within named
Purchaser
WITNESSES;
1.
2.
