AJAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS Miscellaneous Appeal is directed against the order dated 15-7-1996 passed by the learned District Judge, gaya in Insolvency Case No. 3/95 whereby the learned District Judge has been pleased to reject the prayer of the appellant for being adjudged as insolvent.

(2.) THE submission of the learned advocate of the appellant is that the impugned order is illegal and against the materials available on record and as such, the same requires interference.

(3.) BEFORE examining the points with regard to the correctness of the finding of the court below, I would like to state the case of the respective parties.