M V JANARDHAN REDDY Vs. VIJAYA BANK

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal is filed by the appellant herein against the judgment and order dated October 18, 2006 passed by the High Court of Andhra Pradesh in Origi nal Side Appeal No. 44 of 2006. By the said order, the Division Bench of the High Court dismissed the appeal and confirmed the order, dated September 8, 2006 passed by the Single Judge of that Court in Company Application No. 73 of 2006.

(3.) To appreciate the controversy raised in the present appeal, few relevant facts may be stated;