BERYL SELVAMANI Vs. ST. JOHN FREIGHT SYSTEMS LIMITED

JUDGEMENT

(1.) These batch of writ petitions were filed challenging the order of discharge passed by the fourth respondent on behalf of the first respondent against these petitioners who were the employees / officials of the first respondent.

(2.) Since the first respondent is a company registered under the Companies Act, 2013 and on whose behalf the orders passed by the fourth respondent, at the instance of the second respondent, who is none other than the Resolution Professional / Liquidator, under the Insolvency and Bankruptcy Code, (herein after referred to as "the Code") are under challenge, the Registry has raised a doubt that, how these writ petitions would be maintainable before this Court under writ jurisdiction.

(3.) It seems that, the said query raised by the Registry has been replied by the learned counsel for the petitioners that, the order impugned in these writ petitions were issued as a process of liquidation proceedings at the instance of the second respondent / Resolution Professional / Liquidator.