SANJIB BANERJEE,J. - (1.) The applicants in GA No.3572 of 2010, who are the respondents in AP No.339 of 2010 say that nothing survives in this application. Accordingly, GA No.3572 of 2010 is disposed of without any order. There will be no order as to costs.
(2.) AP No.339 of 2010 is the financier's application under Section 9 of the Arbitration and Conciliation Act, 1996. The receiver appointed in AP No.339 of 2010 has taken possession of two excavators. GA No.3361 of 2010 is the financier's application for sale of the two excavators.
(3.) The two excavators are valued at approximately Rs. 35 lakh. The value of the offers for the two excavators is Rs. 25 lakh. The respondents do not object to the two excavators being sold at Rs. 25 lakh.;