- (1.) The above appeal, arising out of S.L.P. (Civil) No. 11082/1998 was filed against the final judgment and order passed in Civil Revision Petition No. 225/1992 dated 23-9-1997 by the High Court of Judicature at Patna whereby the High Court dismissed the Civil Revision Petition. BRIEF FACTS OF THE CASE ARE :
(2.) The appellant-company is a Central Government Company within the meaning of Section 617 of the Companies Act, constituted under the Coal Nationalisation Act in and around of Distt. Dhanbad in the State of Bihar.
(3.) The appellant-company after formed by the Central Government was appointed as custodian on behalf of the Central Government to manage the Company's Coal Mines, the management of which were taken over by the Central Government on enactment of the Coal Mines Act.;