SURYA KANT, J. - (1.) REPLY on behalf of respondent No.5 filed in Court is taken on record. It is not disputed by learned counsel for the parties that the order dated 19.8.2005 passed by the Official Liquidator (Annexure P-4) was challenged before the Company Court and the same having been upheld, Company Appeal No.16 of 2006 has been filed in which a Division Bench of this Court has stayed the payment of over and above 40%, as per the order of the Official Liquidator (Annexure P-4) referred to above. It is also not disputed by learned counsel for the petitioner that the 40% payment in terms of the said order has already been received by him. The Company Appeal is stated to be pending adjudication. In this view of the matter, this contempt petition is disposed of C.O.C.P. No.301 of 2006 -2- with liberty to the petitioner to get the same revived, if so required and/or advised after the decision of the Company Appeal. Rule discharged. November 13, 2006 ( SURYA KANT ) poonam JUDGE;