(1.) This is an appeal from an order admitting the winding-up application made by the three executors of one Mriganka Mohan Sur, deceased on November 3, 1983.
(2.) The basis of the winding-up application is three decretal debts for which ex parte decrees from the Howrah Subordinate Court were obtained on January 30, 1986, February 6, 1986, and February 10, 1986, for alleged wrongful occupation of certain lands by the company.
(3.) The said Mriganka Mohan Sur had transferred by a deed of gift dated May 6, 1981, the entire ownership in the said lands along with the rights and benefits of the litigations pending in respect thereof to a certain trust, called the Sarat Chandra Sur Jana Kalyan Charitable Trust, of which the accepting donees of the gift were three trustees, being three sons of Mriganka Mohan Sur.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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