DHANRAJ MILLS LTD Vs. CUSTODIAN

JUDGEMENT

(1.) THE substantial relief claimed by the petitioner herein M/s. Dhanraj Mills (in short DML) is somewhat extra-ordinary, may not so appear at a first blush. But in fact as could be pointed out hereinafter, it is the position. Principle relief as formulated and couched in prayer clause (a) reads as :-

(2.) THE consequential relief claimed in conformity with the said substantial relief is to the effect that the amounts so paid by the respondent Nos. 2 to 15 to the Custodian be paid back to the petitioner with interest accrued thereon, etc.

(3.) BEFORE I embark on consideration of the issues raised as also the merits and demerits of such contentions raised for and against by the parties herein, in order to have proper perspective of the issues, it requires to be noticed the status of the parties herein.