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Judgment
Shampa Sarkar, J
The Court : CA No.45 of 2020 is an application filed by one Pritam Ghosh, under Section 535(6) of the Companies Act, 1956 to bring on record certain developments subsequent to an order of winding up passed by this Court in CP No.194 of 2016.
It is the contention of the petitioner that the company had sold concerned premises being a residential apartment measuring about 800 sq.ft. at 228, Dum Dum Park, Flat no.1B, on the first Floor, to one Rabindra Nath Dey by a deed of conveyance dated September 21, 2012. Thereafter the petitioner purchased the said property by a conveyance dated March 27, 2014 from said Mr. Dey. Thereafter the petitioner let out the premises to one Rishi Kumar Sharma on December 1, 2014. The petitioner is aggrieved by the action of the learned Official Liquidator who has sealed the said premises on or about March 2, 2020. This application has been filed seeking release of the said property.
As the learned Official Liquidator has not yet been served, this matter cannot be taken up for hearing as the petitioner has not been able to show immediate urgency in the matter. Keeping the point of maintainability of this application open, let this matter be placed before the learned Bench having determination in the matter on May 7, 2020.
The petitioner is directed to serve the learned Official Liquidator by e-mail within 48 hours.