SANJIB BANERJEE,J. - (1.) This is an application for extension of the time permitted by the order dated December 19, 2011 to the company formed by some of the erstwhile workers of the company in liquidation to remove its material from the premises formerly occupied by the company in liquidation.
(2.) The circumstances in which the order came to be made would be evident from the order dated December 19, 2011. The land had been disclaimed by this Court in favour of one Bhagwati Commercial Company in or about 1993 but continued to be in unlawful occupation of the applicant herein or persons connected with the applicant for nearly two decades.
(3.) In view of the grounds made out in the application, the applicant is permitted a further eight days' time beginning January 16, 2012 to remove all material belonging to the applicant from the premises in question at 1/1, Taratala Road. The applicant will have the rest of this week to mobilise its men and resources for the purpose.;