T NARAYANAN Vs. OFFICIAL LIQUIDATOR HIGH COURT

JUDGEMENT

(1.) These three intra Court appeals have arisen from the orders of the learned single Judge of this Court made in Company Application No. 2107 of 2008 and Company Application Nos. 1238 and 1239 of 2009 respectively.

(2.) The Court heard the learned counsel on either side.

(3.) C.A. No. 1238 of 2009 was filed to stay all further proceedings in the auction, while C. A. No. 1239 of 2009 was to set aside the auction proceedings under the following facts and circumstances: