(1.) The present writ appeal has been filed by appellant -Rosevalley Kalyan Samiti which appears to be an association of the persons who have invested their life time savings in two companies being respondents No.6 and 7. These companies were promoted by respondents No.8 to 13.
(2.) The grievance of the appellant -Samiti in the present writ appeal is that they are poor persons who had invested their life time savings in these two companies, but now the companies as well as the promoters have vanished from the State of Chhattisgarh and therefore, there is no way for recovery of their money from these two companies.
(3.) In the writ petition, the main prayer of the appellant -Samiti was that the assets and properties of Rose Valley Group Companies be attached and liquidated and thereafter be repaid to the investors.