ASHIS KUMAR CHAKRABORTY,J. - (1.) In this application under Section 466 of the Companies Act, 1956 the applicant claiming to be the holder of 70,6000 equity shares of the company (in liquidation) obtained an order dated March 22, 2017 being passed by a learned Single Judge of this Court, directing the Official Liquidator to maintain status quo regarding the ownership and possession of the assets of the company in liquidation.
(2.) The said interim order was subsequently extended on July 10, 2017 and directed to continue till the disposal of the application.
(3.) After the Official Liquidator has filed his report and the applicant has filed its objection to the same, this application is taken up for hearing.;