SANJIB BANERJEE, J. - (1.) THE respondents are not represented despite previous service. The petitioner is given leave to file a supplementary affidavit. Copies of such supplementary affidavit should be forwarded to the respondents immediately.
(2.) THE petitioner has disclosed the particulars of the assets covered by the agreement in the supplementary affidavit. There appear to be six assets in all covered by the agreement. The petitioner claims that a sum in excess of Rs.1.23 crore is due in terms of the agreement, including an amount in excess of Rs.1.02 crore only on account of defaulted instalments.
(3.) THERE will be an order of injunction in terms of prayer (f) of the petition which will, however, not prevent the respondents from using the assets in the usual course of business.;