PRADIP BANDYOPADHYAY Vs. OFFICIAL LIQUIDATOR

JUDGEMENT

(1.) This appeal is at the instance of one of the two unsuccessful applicants for stay of winding up of a company in liquidation and is directed against the order dated January 8, 2010, by which the learned company court has dismissed two applications, one under Sec. 466 and the other under Sec. 457 of the Companies Act, 1956.

(2.) Being dissatisfied, one of the original applicants has come up with the present appeal.

(3.) The facts giving rise to filing of this appeal may be summed up thus: