ACHUTHAN PILLAI Vs. CYRIAC J MATTATHIL

JUDGEMENT

(1.) This appeal arises out of an order made by the District Court of Trivandrum in an application that was filed by the Official Liquidator of the City Bank Ltd., which had been ordered to be wound up by orders passed in M.P. 12 and 13 of 1114. The Official Liquidator filed the petition under S.287 of Act IX of 1114, the first clause of which is worded as follows:

(2.) The learned Judge refers to certain authorities in the course of his order. He winds up the order by saying as follows.