Baboo Lall Jain, J. - (1.) On 8th March, 1994 Smt. Maya Ghosh and Sri Goonjan Nan who are the shareholders of Screen Corporation (1938) Pvt. Ltd. made an application for winding up of the company. The company was carrying on the business of running a cinema hall by the name of Rupabani at 76/3 Bidhan Sarani, Calcutta. In or about 1984, Biswanath Deb, Subhasis Deb and Debasis Deb filed a suit for eviction in this High Court against the heirs and legal representatives of the original lessees. The said suit was marked as Title Suit No. 514 of 1984 (Biswanath Deb & Ors. v. Amar Hath Nan & Ors.). The said suit filed by the landlord was decreed on 17th May, 1990. Thereafter, there was an appeal and the proceedings went up to the Hon'ble Supreme Court, and there is still a decree against the Company. I understand that a Receiver has already appointed in execution of the decree that has been passed against the company.
(2.) On 8th March 1994 another application was made by the petitioners for appointment of provisional Liquidator. The Court had directed notice to be served on the landlord.
(3.) Pursuant to the said order dated 8.3.1994 a notice has been served on the landlord and the landlord has appeared before me today.;