SANJIB BANERJEE,J. - (1.) The respondents are represented.
(2.) An offer has been received of Rs. 10 lakh for the concrete pump that is one of the assets covered by the agreement between the parties. The concrete pump is housed within the precincts of the Indian Institute of Technology, Kharagpur.
(3.) The Registrar of the institute will allow the receiver access to the premises for the receiver to take physical possession of the concrete pump along with the other two assets that also form the subject-matter of the agreement between the parties. The receiver will remove the assets and keep them at a place to be provided by the petitioner.;