ARUN KUMAR AGRAWAL Vs. FIRM JEWARCHAND THAKARSHI

JUDGEMENT

(1.) THIS appeal is directed against the order dated 10/1/2008 passed by the 4th Civil Judge, Class-I Raipur in Insolvency Case No. 01/07.

(2.) REGISTRY has pointed out the default that in the light of Section 75 of the Provincial Insolvency Act, 1920 (hereinafter referred to as 'the Act of 1920') the present appeal is not maintainable.

(3.) IT reveals from the order impugned that 4th Civil Judge Class-I, Raipur has passed the order in insolvency proceeding. Provision for filing the appeal against the order of different Courts have been provided in Section 75 of the Act of 1920. Section 75 of the Act of 1920 reads as follows: