S SUBBULAKSHMI Vs. OFFICIAL LIQUIDATOR HIGH COURT

JUDGEMENT

(1.) This matter comes under the caption "adjourned admission".

(2.) This intracourt appeal has arisen from the order of the learned Single Judge of this Court dismissing an application for impleadment.

(3.) The Court heard the learned Counsel for the appellants and also the learned Counsel for the second respondent.