- (1.) THIS interlocutory application has been filed on behalf of the lessor -Hind Tools and Dyes Private Limited for return of the leasehold land with shade (sic) and original documents.
(2.) IT is submitted by Mr. Amar Kumar Sinha that the lease had expired on 20.11.1993 but thereafter it was not renewed as the lessee did not fulfill the terms of the agreement. On the other hand, Mr. A.K. Yadav, appearing for the 8.S.F.e. submitted that the company under liquidation is paying the dues under I.L.R.S. Scheme, 2008 and the last payment is to be made by 21st February, 2010 and till the amounts are liquidated, the B.S.F.C. is not in a position to release the land, shade (sic) and documents. He further pointed out that the directors of both the lessor and the lessee company are common.
(3.) IN the circumstances, till the winding up proceeding is pending, the prayer of the lessor for return of the land shade (sic) and documents cannot be allowed. Accordingly I.A. No. 113 of 2009 stands rejected. Company Petition NO.9 of 1995(R): ;