OFFICIAL LIQUIDATOR OF RATHI Vs. SHASHI MOHAN MATHUR

JUDGEMENT

(1.) DESPITE service of the notice, none appeared for the respondent.

(2.) HEARD the learned counsel for the petitioner, perused the application and its enclosed documents.

(3.) ACCORDINGLY this application succeeds and the same is allowed. The respondent is directed to hand over the possession of the Bajaj Scooter No. DAM 8020 to the Official Liquidator within a period of 15 days from the date of receipt of the copy of this order. In case he fails to deliver the possession of the Scooter aforestated, the Official Liquidator is free to execute this order.