I.P.MUKERJI, J. - (1.) Mr. Jishnu Chowdhury learned Advocate is appearing for the second and third judgment-debtors. The first judgment-debtor continues to be absconding and without representation.
(2.) The Joint Receivers have filed a report. They went to Durgapur, but none of the four vehicles was there. The Joint Receivers met the third respondent only who could not give any details of the whereabouts of any vehicle. Hence possession could not be taken.
(3.) Today Mr. Chowdhury raises the point of jurisdiction. He argues that his clients are the owners of the three vehicles described in paragraph 27 of the execution application. None of the vehicles is within the jurisdiction of this Court. Neither do these respondents reside within jurisdiction.;