IN RE: JYOTI EXTRACTION PVT LIMITED Vs. STATE

JUDGEMENT

(1.) Pursuant to the order dated 27th October, 2004, the case is listed peremptorily today.

(2.) Sri S.K. Saxena, Official Liquidator is present.

(3.) It appears that the Board for Industrial and Financial Reconstruction (in short "BIFR") sent its opinion contained in the order dated 5th March, 2003 (along with other orders passed during the proceeding before the BIFR) , inter-alia, stating that it was just, equitable and in public interest that the company in question, namely M/s Jyoti Extractions. (P) Ltd., having its registered office at 40/101, Luker Ganj, Allahabad-211001, U.P. should be wound up under Section 20(1) of the Sick Industrial Companies (Special Provisions) Act, 1985 (in short "SICA").