KURIAN JOSEPH, J. - (1.) Leave granted.
(2.) The limited grievance with which the Appellant-State has come up before this Court is that the liberty sought by it before the learned Company Judge to file a suit has been declined.
(3.) The application was filed Under Section 446 of the Companies Act, 1956. The reason for rejection of the application, according to the High Court, is that the State did not have any say in the matter since it was a case of lease between the Municipal Corporation and the company in liquidation. However, it is the case of the State that the State is the owner of the land, therefore, it has a stake in the matter.;