CONSTRUCTION AND PROJECTS LTD Vs. OFFICIAL LIQUIDATOR

JUDGEMENT

(1.) This application taken out pursuant to a Judge's Summons signed on 14th November, 2005 is inter alia for recalling an order dated 9th September, 2005 of this Court in C. A. No. 397 of 2005 connected with BIFR Case No. 153 of 1987.

(2.) The facts giving rise to this application are briefly as stated hereinafter.

(3.) Tata Construction & Projects Ltd., now in liquidation, became sick and was referred to the Board for Industrial and Financial Reconstruction (BIFR) under the provisions of the Sick Industrial Companies (Special Provisions) Act, 1986, hereinafter referred to as the SICA.