Pradeep Nandrajog, J. - (1.) The present appeal impugns the order dated January 23, 2013 passed by the learned Company Judge, allowing Co.App.(C) No.4/2011 filed by the Official Liquidator and dismissing Co.App.No.401/2012 filed by the appellant in C.P.No.42/2009, and directing the appellant to deposit the amount of Rs.1.10 crores with interest, if any, with the official liquidator.
(2.) The applications came to be filed before the learned Company Judge in the undernoted facts.
(3.) A company : M/s.Ganga Yamuna Finvest Pvt. Ltd. (hereinafter referred to as the company) was admitted to the trading membership of the appellant in the year 1995. As a condition of admission, to be a member of the appellant, the company made a deposit of Rs.1.1 crores, in terms of the bye-laws of the appellant.;