- (1.) This is an application filed by Sri S. C. Shukla with the prayer that the order dated 05.02.2009 passed by the Company Court may be recalled and the applicant may not be evicted from the property in dispute and further the Official Liquidator may be directed to not to interfere with the peaceful possession of the applicant over the bungalow in question.
(2.) At the very outset the Court may record that the process of the Court has been abused by the present applicant, as would be apparent from the facts which shall be recorded herein under. He has to be dealt with in a manner so that the similarly situate employees do not endeavour in future to create such a situation.
(3.) T. A. F. C. O. India Limited was directed to be wound up under the order of the Company Court as early as on 18.08.1998. Sri S. C. Shukla applicant was admittedly an officer of the said company. In his capacity as the Divisional Manager (Administration) an allotment letter was issued by the T. A. F. C. O. on 09th February, 1994 allotting him Bungalow No. 13/399 - B. The allotment letter contained a specific recital that the allotment will remain valid so long as Sri S. C. Shukla continues in actual employment of Corporation. Copy of the allotment letter has been produced by Sri Rohit Agrawal, counsel for Sri S. C. Shukla, today in the Court, which is taken on record.;