- (1.) This is an appeal in respect of an order passed by the Hon'ble Company Judge on the 18th of October, 2006, after his Lordship had confirmed on 11.10.2006 the sale of the assets of the Company in liquidation, i.e., the U.P. Cement Corporation.
(2.) The assets of the Company were huge, but in this appeal, we are concerned only with a single shop owner of shop room No.S-13 in the Dalla Region; it is one of some 100 shops, which are now being looked after by the Hon'ble Company Judge in the matter of the finalisation of the beneficial winding up of the Company and harnessing and distribution of the Company assets.
(3.) It seems that sometime in or about the year 1983, the Company in liquidation had leased out the shop in question to one Mohd. Sharif for a monthly rent of Rs. 75/- for a period of five years with a provision for increase of 20% rent after every five years.;