- (1.) All these applications have been filed by the similarly situate persons, who are in possession of official bugalow allotted to them in their capacity as officer of T.A.F.C.O., 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.) All these applications are being considered and decided by means of this common order, treating the facts in the application of Sri Iqbal Husain as leading one.
(3.) 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.;