OFFICIAL LIQUIDATOR Vs. RAMAKRISHNA IYER

JUDGEMENT

(1.) The Official Liquidator files these two applications in a proceeding under S.543 of the Companies Act hereinafter referred to as the Act.

(2.) The Liquidator filed M.C.A. No. 12/85 dated 13-6-1985 under S.542 and 543(1) of the Act for an order to direct the respondents in that application to contribute jointly and severally all such sums as they may be found liable to contribute to the assets of the company. There are five respondents in this application.

(3.) Now the Official Liquidator wants to implead the legal representatives of respondents 3 and 4. He has filed the two applications. Application No. 269/85 is to condone the delay in amending the cause title of the misfeasance application by bringing in (he legal representatives of the deceased respondents 3 and 4. Application No.270/85 is for adding the names of the legal representatives of respondents 3 & 4 as additional respondents 6 to 9 in the misfeasance application.