B RAJAGOPAL Vs. OFFICIAL LIQUIDATOR HIGH COURT MADRAS

JUDGEMENT

(1.) THESE appeals have arisen from the common order of the learned Single Judge of this Court made in C. A. No. 888 of 1995 and C. A. No. 1321 of 2001 in C. P. No. 88 of 1989. While the former filed by the Official Liquidator was allowed granting all the reliefs, the latter at the instance of the respondents 8 and 10 in C. A. No. 888/95 was dismissed.

(2.) THE parties hereinafter will be referred to as Official Liquidator and the respondents as shown in C. A. No. 888 of 1995.

(3.) THE brief facts of the case in Company Application No. 888 of 1995 are thus: