SANJIB BANERJEE,J. - (1.) The respondent nos.2 to 6 have been impleaded as partners of the first respondent unregistered firm. It appears that the first respondent has been served. The respondents are not represented.
(2.) The petitioner claims that an amount in excess of Rs. 83 lakh is due in terms of the agreement including a sum in excess of Rs. 46 lakh on account of defaulted instalments.
(3.) There will be an order in terms of prayer (f) of the petition which will not prevent the respondents from using the equipment that forms the subject-matter of the agreement between the parties in the usual course of business.;