- (1.)Interim Application No. 3 of 2014 on behalf of the Appellant-company for the change of name of the said Appellant-company is allowed. The Appellant in this appeal primarily calls in question the orders passed by the Division Bench of the High Court of Kerala at Ernakulam in Review Petition No. 191 of 2003, dated March 21, 2003. The, said review petition was against the order of the High Court in M.F.A. No. 1394 of 2002, dated February 11, 2003 See [2003] 131 STC 252 (Ker.).
(2.)The learned Counsels appearing for the parties to the lis have argued on several issues. In our considered view, for the disposal of this appeal, we need not have to consider all those submissions and this appeal can be disposed of on a short ground alone.
(3.)M/s. Premier Cable Company Ltd. was ordered to be wound up by the company judge for the default committed Under Section 433F of the Companies Act, 1956 (for short, "the Act"). After the passing of the order of winding up of the said company, the official liquidator took control of the said company in liquidation in exercise of his powers Under Section 448 of the Act. In order to settle the liabilities of the company in liquidation, the official liquidator, with the prior permission of the court, issued a notice inviting tenders in respect of sale of the assets of the said company in liquidation. In this appeal, we are concerned only with items 1-2 as found in the said notice inviting tenders. The properties which are mentioned against the aforesaid items are machineries and electrical installations with connected cables and accessories.