I.P.MUKERJI,J. - (1.) The Receiver does not wish to continue. There is no complaint against her. Therefore, the Receiver Ms. Ranjaboti Sen is discharged subject to the observance of the formalities below. Any further filing of accounts is dispensed with.
(2.) By an order of this Court dated 17th November, 2005 the Receiver is holding the principal sum of Rs. 6 lakhs with interest accrued thereon in United Bank of India, High Court Branch. The order stipulates that the fixed deposit is not to be encashed without the express leave of the Court.
(3.) Such leave is hereby granted to encash the term deposit. The outgoing Receiver will be entitled to appropriate a sum of Rs. 17,000/- as her final remuneration.;