Ajoy Nath Ray, J. - (1.) This is an application for slay made oo behalf of certain squatters for restraining the official Liquidator from removing them.
(2.) The application baa been presented late and two orders for removal have successively taken effect.
(3.) In any event these squatters admit that they have no title by purchase to the laud and seek to set up only a title by way of avenge possession.;