PACIFIC BANK LIMITED Vs. STATE

JUDGEMENT

(1.) ON the 31st day of March 1947 the said Pacific Bank was wound up. On the 10th day of March 1949 the Banking companies Act came into force. On the 3rd day of April 1951 an application was made inter alia, against Raghubar narayan Singh the Managing Director of the Company. In 1953 an act was passed amending the Banking Companies act, 1949. On the 23rd day of december 1955 Raghubar Narayan Singh was jointly and severally directed to pay a total sum of Rs. 4,97,000/ -.

(2.) ON or about 27th day of August 1957 an order was made under section 45-H (2) of the said Act for the attachment, of immovable properties of the respondent situate in Monghyr and the sheriff of Calcutta was directed to send the Writ of attachment to the court of the District Judge of Monghyr for examination against the said raghubar Narayan Singh. On or about the 12th day of April 1958, the immovable properties were attached. The attachment is still continuing. Thereafter, similar application for attachment of other properties was made and attachment was effected.

(3.) ON or about the 21st December 1960 an appeal filed by Mr, Singh was dismissed. He made an application for leave to appeal to Supreme Court of india without success. His application for special leave to the Supreme Court was also dismissed on 29th day of august 1961.