S. Banerjee, J. - (1.) This application has been taken out in August, 2005, for recalling an order passed on February 1, 2002.
(2.) The order of February 1, 2002, is as follows: The court: There shall be an order as prayed for by the official liquidator in the letter for direction dated September 13, 2000. Parties concerned including the official liquidator are to act on a signed copy of the minutes of this order.
(3.) The prayers made by the official liquidator in the letter for directions of September 13, 2000 were as follows: (a) The hon'ble court may be pleased to pass an order by staying the demand in Certificate No. 63 of 2000 (State Bank of India v/s. Official Liquidator, High Court, Calcutta, being the liquidator of the British India Steels Ltd. (in liquidation) and Anr.). (b) Leave may be given to official liquidator to invite claims of creditors of the company (in liquidation) by releasing advertisement in the newspapers made as Bartaman, Statesman and Gujarat Samachar published from Gujarat. Expenses may also be permitted of such advertisement to be paid from the sale proceeds lying with the official liquidator. (c) Leave may be given to the official liquidator to refund the advertisement cost, security cost and insurance premium which was received from the 4 (four) secured creditors from time to time from the sale proceeds lying with the official liquidator. (d) Leave may be given to the official liquidator to pay the security cost for the month of February, 2000 and March, 2000 to Security Agency from the sale proceeds lying with the official liquidator. (e) Leave may be given to the official liquidator to take steps for premature withdrawal of fixed deposit for payment as mentioned in prayers (b), (c) and (d) above. (f) Such further order or orders as this hon'ble court may deem fit and proper may be given.;