ASHIS KUMAR CHAKRABORTY,J. - (1.) On June 14, 2018 this Court directed the Assistant General Manager(CL-II), State Bank of Indi a, Connaught Place, Stressed Assets Management Branch-1, New Delhi- 110 001, to be present before this Court but, due to some unavoidable circumstances the said Assistant General Manager(CL-II), State Bank of India could not come to Kolkata. However, another Assistant General Manager of the Bank, namely, Mr. Anil Kanotra, who is also conversant with the facts relating to the claim of the petitioner for release of nine assets mentioned in Annexure-"H" to this application from the factory premises of the respondent no.1 company at Village-Kulei, District-Parjang in the State of Odisha, is present before this Court.
(2.) Yesterday, when this application was taken up for hearing, the said Assistant General Manager of the bank though his counsel submitted that although in its notice of sale the bank has mentioned that some articles of the respondent no.1 company hypothecated with the petitioner is lying at the aforementioned factory premises of the respondent no. 1 in the State of Odisha, but due to lack of communication between the petitioner and the bank, who is not a party to this application, there is some difficulty with regard to the identification of the assets which are claimed by the petitioner to have been hypothecated in its favour by the respondent no. 1 company.
(3.) In view of the above submission made on behalf of the bank, this Court expressed a desire that one representative of petitioner would sit with the Assistant General Manager of the bank and to produce before him the relevant documents to substantiate the petitioner's rights in respect of the nine assets mentioned in Annexure-"H" to this application. Accordingly, the matter was adjourned till today.;