P.B.Mukharji, J. - (1.) This is an application for the appointment of a Receiver to enforce what is known as Balance order on the contributions. The order was made on 4-12-1951 and provides: "It is ordered that the said applicant be at liberty to enforce a call on the contributories of the said bank as set out in the Schedule annexed to the affidavit of the said applicant and specified in the Schedule hereunder written for payment of the balance of the amounts due in respect of the shares of the said Bank except that such call be not enforced on the said Promotho Nath Sanyal." The applicant in that case was the Official Liquidator of the Dhakuria Banking Corporation Ltd. (In Liquidation).
(2.) In the tabular statement the applicant official Liquidator now before me asks for an order appointing a Receiver of the properties mentioned in Dhakuria and at Bolepur, Santiniketan, more particularly described in paras. 15 and 16 of the petition used in support of this summons. This order is asked as against Sm. Surabala Debi, Dwijendra Nath Chatterjee, Sm. Provarani Chatterjee, Satyendra Nath Chatterjee and Birendra Nath Chatterjee.
(3.) The grounds alleged by the applicant to have this mode of execution by Receiver are expeditious sale, and avoidance of separate and independent proceedings in different courts which mean more expense to the banking company already in liquidation. These grounds are set out in paras. 19, 20 and 21 of the petition.;