HILL PACKAGING LTD. Vs. STATE

JUDGEMENT

(1.) THIS application is filed by the ex -directors of the company M/s. Hill Packaging Limited (in liquidation) under Section 442 of the Companies Act, 1956 (for short 'the Act') and the prayer made in the application is that the proceedings in four cases pending against the company be stayed and the plaintiffs in those suits be restrained from proceeding with the said suits. Particulars of suit/OAs as given in the application are as under: S. OA No. Plaintiff/Applicant Court Purpose NDOH No.1. 102/2003 SBI v. Hill Packaging DRT for filing 6/5/2004 Ltd. and Anr. Lucknow of W/s

(2.) 178/99 IFC Ltd. and Ors. v. Hill Packaging DRT Delhi for final 22/4/2004 Ltd. and Anr. Judgment

(3.) SUIT No. SCJ Master Batches Court of /2004 v. Hill Packaging Smt. Sunita Ltd. and Anr. Gupta ADJ, Tis Hazari for filing CourtDelhi W/s 28/4/2004