NEERAJ VERMA Vs. STATE

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Application stands disposed of.

(3.) Mr.Neeraj Verma, petitioner appears in person and challenges the order dtd. 22/10/2022 in IP No. 9/2012 (Old Number), 39/2016 (New Number) titled "Neeraj Verma Vs. State & Ors. passed by the learned Trial Court dismissing the application under Sec. under Ss. 24(A) and 27 of the Provisional Insolvency Act, 1920, read with Sec. 151 CPC, 1908 on the ground that there is no merits in the case.