- (1.) Mr. Rajiv Ranjan, learned Counsel appearing for the BSFC submitted that this I.A., has been filed for taking action against the Ex-Director/any other persons, who are responsible for removing mortgaged plant and machinery.
(2.) The Official Liquidator submitted that he is not in a position to inform this Court about the allegations made in this interlocutory application. However, he submitted that the BSFC can taken action as may be permissible under the law.
(3.) On this, Mr. Rajiv Ranjan sought permission to withdraw this interlocutory application with liberty to the BSFC to proceed in accordance with law.;