ANJANI KUMAR MISHRA, J. - (1.) The instant application has been filed by M/s Shree Ganesh Trading Company through its proprietor Subhash Agarwal praying for a direction restraining the opposite party no. 2 from obstructing in removal of movable assets purchased by the applicant in an auction sale by the Company Court and also not to charge any duty or tax on removal of these movable assets.
(2.) The applicant appears to be aggrieved because while removing some of the movable assets purchased by the applicant, the opposite party no. 2 has imposed and realized customs duty, thereon.
(3.) A second prayer made in the application appears to have been resolved and no order is required to be passed in its regard.;