- (1.) The Court : - Since the respondents are not represented and the defaulted amount in excess of Rs. 29.40 lakh has not been made good despite the representation of the respondents in course of the Receiver's visit, the Receiver is directed to take possession of the asset covered by the agreement.
(2.) The Receiver will be entitled to seek police assistance, if necessary, and the Superintendent of Police exercising jurisdiction over the relevant area will extend all cooperation to the Receiver for the purpose of implementing this order.
(3.) The Receiver will be paid a further remuneration of 1500 GM and all expenses for the Receiver's travel, accommodation and the like will be borne by the petitioner and added to the claim in the arbitral reference which is said to be pending.;