MEGASTUFF COMPUTERS Vs. P CHANDRASEKAR

JUDGEMENT

(1.) THE Applicant has filed the above Applications under the Presidency Towns Insolvency Act, 1909, namely, A.No.211 of 2004 to issue a certified copy of the accounts submitted by the 1st Respondent to the Applicant for scrutiny of the mala fide transactions made by the 1st Respondent A.No.212 of 2004 to annul the order passed by this Court in I.P.No.140 of 2003, dated 3.9.2003 A.No.213 of 2004 to direct the Respondent to produce the original purchase and sales bills of the Ace Computers and Anil Jain and Vikas Computers and A.No.214 of 2004 for an interim injunction restraining the Respondent from alienating/disposing of or in any manner encumbering the assets of the Respondent till the disposal of the above annul Petition.

(2.) LEARNED Counsel for the Applicant submitted that if only proper and necessary accounts had been produced before this Court. This Court would not have passed the order declaring the 1st Respondent as insolvent. Further, the 1st Respondent/insolvent has filed the Insolvency Petition only to cheat and deceive the creditors including the Applicant herein.