Ansari, J. - (1.) The instant appeal is directed against an order dated 15-6-1999 passed by the Learned Company Judge in C.A. No. 52 of 1998.
(2.) The brief facts leading to the filing of the instant appeal are that respondent No. 1, R.D.B. Industries Ltd. (RDB) is a purchaser, inter alia, of the godown and vacant land in an auction held by the Court in the course of the proceeding for winding up of New Tobacco Co. Ltd. (in Liquidation).
(3.) It appears that the respondent No. 1 had agreed to purchase the said assets of the company in liquidation for Rs. 23 crores which sum was to be paid by the purchaser RDB in instalments. It also appears that the said purchaser RDB were delivered possession of the entire premises of New Tobacco Co. Ltd. (in liquidation) at Barrackpore Trunk Road and at Nilgunj Road, P.O. Kamarhati, P.S. Khardah, Distt. North 24-Parganas.;