PUNJAB NATIONAL BANK Vs. SOHM (INDIA) PVT. LTD.

JUDGEMENT

(1.) Heard learned advocate Mr.Dhruvkumar S. Chauhan for the applicant and learned advocate Mr.Dhawan Jayswal for the respondent-Official Liquidator.

(2.) This application is filed by the applicant-Bank to direct the Official Liquidator to hand over the physical possession of the registered office of the Company (in liquidation).

(3.) It was submitted by learned advocate Mr.Chauhan for the applicant-Bank that the registered office of the Company (in liquidation) was not the asset of the Company but it was a personal property of the Ex- Director which was mortgaged with the applicant-Bank.