S.K.KESHOTE, J. - (1.) HEARD learned counsel for the parties.
(2.) THE petitioner has prayed, in this application filed under Section 446 of the Companies Act, for a direction to the non -applicant, the Official Liquidator, to remove the seal/lock from the premises belonging to the petitioner -applicant which were under the tenancy of the Company (in liquidation), and to hand over peaceful vacant possession thereof forthwith to him. The Official Liquidator does not dispute that the premises in dispute were on rent with the Company (in liquidation). The Company -in -liquidation no more needs the premises in dispute for its use. The Official Liquidator has given out that the record of the Company -in -liquidation, and some articles are lying in the premises in dispute.
(3.) THE petitioner application has given out that as per the Official Liquidator he has no fund in the account of Company -in -liquidation and he has to incur expenses of transportation of the record and other articles lying in the said premises. In the submission of the petitioner, the articles lying in the said premises are of no value. In case sell is affected thereof by inviting tenders etc. it may heavily cost which may exceed the cost of the articles itself.;