KRISHNA KUMAR SINGHANIA Vs. OFFICIAL LIQUIDATOR

JUDGEMENT

(1.) The Court: All formalities are disputed with. However, the department is to check up whether sufficient Court Fee having been paid for filing a review application or not. This application is for review of my judgment and order dated 3rd May 2001 whereby I dismissed the application of the review applicant, for recalling of earlier orders passed by Justice Pinaki Chandra Ghose on 17th August 1999 and 14th September 1999 respectively.

(2.) Narration of brief fact of this case is necessary for better understanding, though strictly speaking while dealing with a review application fact is hardly material.

(3.) Usha Automobiles and Engineering Limited (In Liquidation) at the material time when the aforesaid orders were passed was under the process of completion of liquidation exercised by the official liquidator. Some of the properties were stolen. So a complaint was lodged by the official liquidator with the Gaziabad Police Station, Uttar Pradesh figuring review applicant as one of the suspected persons for commission of theft. On 5th May 1999 Justice Ranojit Kumar Mitra while presiding over the Company Court passed an order directing Gaziabad police authorities to enquire into the matter and to file a report to this Court. Subsequently, however, Justice Ghose was pleased to pass an order on 17th August 1999 directing the Joint Director, CBI, Calcutta to cause an investigation to be done into the matter and file a report before this Court stating at whose instance and who are the persons involved in this matter for illegal removal of 9 chasis of the truck and such report is to be filed to this Court on the next adjourned date.