- (1.) This letter has been brought on record in an affidavit styled as an affidavit of service.
(2.) The said endorsement of the respondents is taken as unconditional consent by them for sale of the said two equipments.
(3.) Taking the said endorsement of the respondents as consent for the sale of the said two equipments, the receiver is directed to sell the above two equipments to the said purchaser for Rs.18 lakhs as per the letter of the Advocate-on-Record for the petitioner dated 29th June, 2017.;