I.P.MUKERJI,J. - (1.) This is an application by the fifth defendant, Shri Ram Ojha. It is moved by Mr. Dhruba Ghosh learned Advocate. He is supported by the second and fourth defendants, Shri Promod Rai Ojha and Smt.Maya Devi Ojha, represented by Mr. Joy Saha learned Advocate. They are opposed by the plaintiff no.1 and the third defendant represented by Mr. Mitra, Mr. Gupta and Miss. Adhikari.
(2.) These persons form an interim Board for the management of the defendant company, Calcutta Safe Deposit Co. Ltd.
(3.) The application before this Court is confined to one issue only. There is due and owing by the company to the Kolkata Municipal Corporation a sum of Rs. 1.68 crores on account of Municipal Tax. If this or a significant part of it is not paid immediately, the Kolkata Municipal Corporation will proceed to recover the tax. This is absolutely true considering the statements made by the Municipal Corporation in paragraph 3(f) of their affidavit in opposition.;