MRS. VASANTHA RAMANAN Vs. OFFICIAL LIQUIDATOR AND ORS.

JUDGEMENT

(1.) THE applicant in all the three company applications is one Mrs. Vasantha Ramanan. The respondents in all the three applications are common. In Company Application No. 1418 of 2001, the applicant has prayed for an order setting aside the award dated June 21, 2000, passed by Justice P. Baskaran, retired judge of this court, in the dispute between the second respondent, namely, M/s. First Garments Manufacturing Company India (P.) Ltd., and the company in liquidation, namely, Bharath Tex Fashions Limited, on the ground that the same was obtained by fraud, collusion and hence, not binding on the company or its shareholders and creditors.

(2.) IN Company Application No. 1419 of 2001, the applicant has prayed for a direction to the second respondent to submit the statement of accounts and accounts of the of the assets of the company in liquidation and the use of the same belonging to the company from March 1, 1999, to August 17, 2001, when the official liquidator took possession of the factory of the company in liquidation,

(3.) THE circumstances by which the above applications came to be filed are as follows :