A.M.KHANWILKAR,J. - (1.) We have heard the learned counsel for the parties.
(2.) We have perused the report submitted by the Court Receiver dated 24.08.2021.
(3.) In terms of this order, we propose to vacate the order of attachment in respect of all the properties, referred to in the Court Receiver's report at Serial No. (i) to (vi).;