SHIVKARAN BUHADIA Vs. OFFICIAL LIQUIDATOR

JUDGEMENT

(1.) THE petitioner -applicant in his application is praying for grant of the following relief : It is therefore most respectfully prayed that this application be allowed and in view of the facts and circumstances mentioned above the respondent official liquidator be kindly directed to remove the seal and lock from the premises belonging to the petitioner which were under the tenancy of the company (in liquidation) and to hand over the peaceful and vacant possession of the same forthwith to the petitioner. Any other order or direction which this hon'ble court may consider just and proper in the facts and circumstances of the case may also be passed in favour of the humble petitioner -applicant.

(2.) THE premises in question were on rent with the company (in liquidation). The petitioner -applicant, by his letter, dated July 2, 2001, addressed to the official liquidator for handing over of the possession of the premises, in question, to him. The official liquidator replied to the said letter vide annexure 1.

(3.) REPLY to the application has been filed by the official liquidator; in para. No. 3 thereof the official liquidator submitted that the cost of articles/furniture and other valuables of the company in liquidation, lying at the premises, in question is Rs. 4,000. The copy of the inventory prepared by the official liquidator along with the minutes of the proceedings drawn on November 23, 2004, at the site have been submitted as annexure R/l.