AMRITLAL CHEMAUX LIMITED Vs. OFFICIAL LIQUIDATOR

JUDGEMENT

(1.) HEARD Mr. Virag Tulzapurkar with Mr. Sakseria for the appellants. Mr. Chinai appears respondent No. 1 and Mr. Jain appears for the interveners Mr. Rakesh Maradia and Mr. Rasiklal Maradia.

(2.) THIS appeal seeks to challenge the order passed by a learned Single Judge (Karnik, J.) on 21st December, 2001 below the report of the Official Liquidator dated 23rd October, 2001 and further resubmitted report dated 29th November, 2001 in Company Petition No. 895 of 1998.

(3.) THE facts leading to the impugned order and this controversy are as follows: