V.K. JAIN Vs. KSL & INDUSTRIES LTD.

JUDGEMENT

(1.) Leave granted.

(2.) Since counsel for both the parties were ready to argue the matter finally at this stage itself, after hearing them at length, we proceed with the order that needs to be passed in this appeal.

(3.) The issue involved in the present case: After the appointment of the Official Liquidator in a winding up petition, whether the erstwhile Director represent the company in a criminal proceeding?