S.K.KESHOTE, J. - (1.) HEARD learned Counsel for the applicant on the admission of the matter.
(2.) ADMIT , Shri S.N. Kumawat, the Standing Counsel for the Official Liquidator, is present in the court; he accepts notice on behalf of the Official Liquidator, hence notice needs not to serve on the Official Liquidator. Looking to the nature of the case the application is taken up for final hearing.
(3.) HEARD learned Counsel for the parties on the merits of the mailer.;