R.K. Merathia, J. - (1.) Mr. Rajeev Ranjan, appearing on behalf of bidder of Chennai Property, submitted that a draft deed has been finalised with the Official Liquidator and therefore, the Official Liquidator should proceed with the execution of the sale deed and hand over the property. The Official Liquidator says that he will do so as early as possible and may be within four weeks.
(2.) In the order dated 11.4.2008, it was noticed that about 100 LAs. have been filed in this case, and the Official Liquidator was requested to cooperate the office In finding out such LAs. which have been disposed of/have become infructuous/have not been pressed/pursued from a long time, so that such LAs. can be closed. Accordingly, the Official Liquidator has filed a list today. Let the same be kept on the record. He has given a list of the LAs. which have already been disposed of in view of the orders passed by this Court from time to time/which have become infructuous or not pressed. There are 55 LAs. of such type as per the list. The office will close these LAs. and will delete the names of the concerned Advocates, appearing in those LAs. from the daily cause list. However the names of the Advocates, appearing in other LAs. should appear in the list.
(3.) As prayed by Mr. H.K. Mehta, appearing for Pune B Property, two weeks' time is allowed, within which he must file affidavit after serving copy of the same on the appearing parties. Put up on 1.8.2008. Let a copy of this order be handed over to Mrs. M. Patra, appearing for the Official Liquidator. Order passed. ;