I.P.MUKERJI,J. - (1.) None appears for the Respondents even at the second call.
(2.) There is evidence to suggest that the applicant was a tenant of a shop room under the Receiver. I have been shown a copy rent receipt dated 9th February, 2005 issued by the Receiver in favour of the applicant. The rent received was Rs. 1000/- per month. This status is confirmed by the Receiver, who is present in Court. Let the copy rent receipt be kept with the records.
(3.) Thereafter, it appears that someone complained that the applicant had damaged the tenanted portion. On that basis, the Receiver took possession of the tenanted portion by putting her padlock. Thereafter, the tenant broke this padlock. The Receiver once again put her padlock in August, 2005.;