P.B.Mukharji, J. - (1.) A very important question arises on this application for direction by the Official Liquidator in the company matter Re Indo Burma Wood Products (P) Ltd.
(2.) Before setting out the point for determination, it will be appropriate to give the context of facts. By an order dated February 3, 1965, this company was directed to be wound up and the Official Liquidator of this Court was appointed the Liquidator. This company is a tenant in respect of premises Nos. 20-A and 20-B, Jora Bagan Street and No. 42, Haralal Das Lane, Calcutta. The registered office of the company was situated at 42 Haralal Das Lane. By a conveyance dated June 16, 1965 the owners of premises No. 42 Haralal Das Lane sold and conveyed the said premises to Sm. Chandra Devi Daga, Sm. Mohini Devi Daga and Sm. Radhadevi Kothari of No. 2A Netai Halder Street, Calcutta. Out of these three premises the Official Liquidator, after several attempts, obtained possession of one room only in premises No. 42, Haralal Das Lane, Calcutta as also the entire premises of 20B, Jorabagan Street, Calcutta. The Official Liquidator states that by reason of pendency of a stay application he could not take possession of premises No. 20A, Jorabagan Street, Calcutta and the remaining portion of premises No. 42, Haralal Das Lane, Calcutta. The said application, was subsequently dismissed by this Court by an order dated December 12, 1966. By an order dated September 7, 1965, leave was granted to the Liquidator to surrender the tenancy standing in the name of the company in respect of these three premises. In terms of that order the Official Liquidator made over possession of the said room in premises No.42 Haralal Das Lane. Calcutta to the persons mentioned above. The Official Liquidator has since been informed by these persons, viz. the ladies mentioned above, that Sri Mohabir Prosad Jalan, a shareholder of the company who was occupying a number of rooms in the said premises No. 42 Haralal Das Lane, Calcutta, had put the said rooms under lock and key after removing all the belonings therefrom except a telephone apperatus.
(3.) The Official Liqudator by his letter dated March 13, 1967 under registered post wrote calling upon Sri Mohabir Prosad Jalan of Nos. 1A and 1B, Baishnab Sen Street, Calcutta to make over the said rooms and the telephone within 7 days from the date of the letter and also warned him that in the event of non-compliance, the Official Liquidator would take steps. This registered letter of the Official Liquidator was acknowledged by Mohabir Prosad Jalan but he has failed to comply with the requisition contained therein.;