R L JAIN Vs. SSL INDIA LTD

JUDGEMENT

(1.) Petitioner Mr.R.L.Jain seeks in this writ petition quashing of orders dated 24.8.99, 19.8.98, 16.9.98, 10.11.98, 21.12.98 and 31.10.98 passed by various District Consumer Forums and order dated 13.8.199 passed by the State Commission and order dated 20.2.2001 passed by the National Consumer Dispute Redressal Commission.

(2.) Petitioner contends that as the company is in liquidation being wound up, he has no role to play in the affairs of the company and is not responsible for obligation and liabilities of the company. It is contended that a Provisional Liquidator has already been appointed. The petitioner had not complied with various orders passed by the District Consumer Forum directing payment and vide order dated 24.8.1999 was given a sentence of imprisonment for non compliance of the decree and judgment passed against the company.

(3.) Petitioner had appealed to the State Commission urging that pursuant to the winding up order dated 17.7.1998 passed in Company Petition No.303/96 the said order of sentencing of the petitioner deserves to be stayed. The company had also filed appeal before the National Commission offering an upfront payment of Rs.1 lac and instalments of Rs.125 lacs per month thereby acknowledging the liability of the company to pay. The company had also pleaded before the National Commission that it had lot of dues to realize from one M/s Mohan Gold Water.