SANJIB BANERJEE,J. - (1.) The respondents are not represented despite service.
(2.) The Receiver has received an offer for Rs. 10 lakh for an excavator of 2009-make that cost about Rs. 10.46 lakh.
(3.) Since the present offer is a substantial improvement on the previous offer of Rs. 5.05 lakh and the respondents do not show any interest in the matter, the sale of the excavator is confirmed in favour of Rakhal Mullick of Tripura, Pin-799155 at Rs. 10 lakh subject to the entire consideration being received by the Receiver within a period of three weeks from date. The Receiver will not be required to undertake any travel for completing the transaction but will authorize any representative of the petitioner to make over physical possession of the asset to the purchaser after the consideration is received by the Receiver. The Receiver will stand discharged without being required to file any accounts after the relevant instrument is encashed and upon being paid his final remuneration of 600 GM. The sale will be on as is where is basis.;