BIHAR COTTON MILLSLTD Vs. BIHAR STATE FINANCIAL

JUDGEMENT

(1.) IN this writ application the petitioners have prayed for assurance of writ of prohibition against respondents No. 1 and 2 restraining them from selling the properties of M/s. Bihar Cotton Mills Ltd. (Petitioner No. 1) at Phulwarisharif in Patna by notice dated

(2.) -1 -1992. 2. The fact of the matter lies in a very narrow compass.

(3.) THE petitioner No. 1 had a Cotton Mill at Phulwarisharif Patna and the petitioner No. 2 is the Director of the said Mill. In the year 1975. -76 the petitioners obtained financial assistance from the Bihar State Financial Corporation to the extent of Rs. 30 lakhs.