- (1.) The only submission made on behalf of the Debenture trustee is that the properties mentioned in the first schedule to the Deed of Debenture Trust was not part of the textile undertaking. According to the learned counsel this property was expressly excluded in the winding up order from the properties possession of which was given to the official liquidator and this was enough to show that the property was not part of the textile undertaking. We do not see how that follows. There is nothing whatever to indicate that the property has no relation to the textile undertaking. The transferred case is dismissed.;