STATE Vs. NATIONAL SMALL INDUSTRIES LIMITED

JUDGEMENT

(1.) Both the aforesaid applications are similar in nature and between the similar set of parties. Both are indebted to National Small Industries Corporation Limited creditor hereunder.

(2.) . On 5th May, 1986, a decree was passed in the ordinary original civil jurisdiction of High Court at Calcutta as against both the debtors hereunder. The insolvency applications as above are in the nature of execution of such decree as against such debtors.

(3.) . The applications were made on 26th June, 1998 basically with similar nature of statements which are as follows :-