OFFICIAL LIQUIDATOR Vs. PROF SURESH CHANDRA KUCHHAL

JUDGEMENT

(1.) The company British India Steels Ltd., was wound up by an order of this Court on July 16, 1997, on the recommendation of the Board for Industrial and Financial Reconstruction. This is an application made by Respondent No. 2 being Rajaram Dalmia, in misfeasance proceedings started by the official liquidator.

(2.) This applicant is a certificate debtor along with the company in liquidation in proceedings before the Debts Recovery Tribunal at Ahmedabad which is numbered as Original Application No. 288 of 1997.

(3.) In connection with the above liquidation proceedings, misfeasance proceedings, inter alia, against the applicant are pending before this Court. It is submitted before me that before the Debts Recovery Tribunal, Ahmedabad, the applicant is a guarantor.