IN RE : BRITISH INDIA STEELS LTD. Vs. STATE

JUDGEMENT

(1.) The company British India Steels Limited was wound up by an order of this Court on 16th July, 1997, on the recommendation of the Board For Industrial and Financial Reconstruction. This is an application made by the 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 Amhedabad 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, Amhedabad, the applicant is a guarantor.