SHANKARLAL AGGARWALA Vs. SHANKARLAL PODDARRESPON DENTS

JUDGEMENT

(1.) The principal point raised for consideration in this appeal by special leave relates to the correctness and legality of an order by a Division Bench of the Calcutta High Court refusing to confirm a sale by the liquidators or the assets of a company which is being wound up. The company in question - The Luxmi Spinning and Weaving Mills Ltd. - a company incorporated under the Indian Companies Act -was carrying on business at Calcutta. On a petition of the 1st respondent -- Shankarlal Poddar - made to the High Court of Calcutta, this company was ordered to be wound up compulsorily by order dated August 22, 1955. But before this order was passed, certain matters had transpired to which it is necessary to advert. The appellants claiming that they had advanced loans to the company under two registered deeds of mortgage and alleging that there had been default on the part of the company in performing its obligations as to payment of interest etc. under the said deeds instituted a mortgage suit in the High Court of Calcutta for the usual reliefs under O. 34, Civil Procedure Code. Pending the disposal of the suit they moved the Court for the appointment of a receiver, and the second appellant and the Managing Director of the company were appointed joint receivers and they took possession of the assets of the company.

(2.) By reason of this circumstance, when the order for winding up was passed in August. 1955 though the Official Receiver was appointed as Official Liquidator, still he was directed not to interfere with the possession of the Joint Receivers. Sub-sequently by a further order dated September 8, 1955, two independent persons who are respondents 2 and 3 before us were appointed as Joint Receivers in the suit and they were also directed to function as Joint Liquidators in the winding up proceedings.

(3.) The Joint Liquidators applied for directions to the Court as regards the sale of the assets and properties of the company and the Court by an order dated December 20, 1955 directed their sale by public auction after due advertisement in the manner set out in the order and notice of this sale was directed to be given to the appellants who had by that date obtained a mortgage decree in their suit. At this stage it is necessary to mention that in the winding up proceedings the validity of the appellants' claim as creditors and as secured creditors is challenged, and a claim by the State of West Bengal to arrears of certain taxes in regard to which priority is claimed is also pending adjudication by the Company Judge.