- (1.) By the order dated 20-12-2004, notice was directed to be issued to the opposite parties on the aforesaid application filed on behalf of ICICI Bank Limited.
(2.) As regards the opposite party No. 1 in the aforesaid application, it appears that copy of the aforesaid application had already been served on the Official Liquidator on 27-9-2004.
(3.) As regards the opposite parties Nos. 2 and 3 in the aforesaid application, the Office has submitted its report dated 9-2-2005/17-2-2005, which is reproduced below : "In compliance with Court's order dt. 20-12-2004 notices were sen't to the opposite parties No. 2 and 3, 2-Sri Vinay Bagla and 3-The Regional Passport Officer, Govt. of India on 23-12-2004 by Reg. Post/AD fixing 19-1-2005, neither A. D. nor undelivered cover have been returned back. The case is put up for order with Appl. No. 16099-05.";