- (1.) The appeal is allowed and the order made by the learned Single Judge as well as the division bench of the Bombay High court rejecting the Judge's summons taken out by the appellants is set aside and the Judge's summons is granted to the extent indicated herein.
(2.) The appellants shall deposit Rs. 1,50,000. 00 by or before 1/03/1983 in this court. Respondent 2 Smt. Sabita V. Adapa shall hand over vacant and peaceful possession of the property being a shop Nos. 8/9 on the ground floor of the building formerly known as 'jagmohan Building No. 2' or as 'ayaz Mansion' and now styled as 'ram Kutir' situated at Station Road, Andheri, Bombay-400058 to the liquidator on or before 28/02/1983 who shall forthwith hand over possession on 1/03/1983 to the appellants, after taking a statement from the appellants that they have deposited the amount of Rs. 1,50,000. 00 in this court as herein indicated.
(3.) On respondent 2 handing over vacant and peaceful possession of the aforementioned shop to the liquidator by or before 28/02/1983,the liquidator shall forthwith refund to her the security deposit of Rs. 28,800. 00 deposited by the second respondent with the liquidator.;