S. H. Kapadia, J. - (1.) Leave granted.
(2.) A short question which arises for determination in this civil appeal is : whether misfeasance proceedings filed by the Official Liquidator on 1-12-89 under Section 543(1) of the Companies Act stood barred by limitation provided for in Section 543(2) of the said Act.
(3.) The facts of this case lie in a very narrow compass.;