- (1.) Leave granted.
(2.) Both these appeals have been instituted by the appellants who are aggrieved and dissatisfied with the order passed by the High Court of Uttranchal at Nainital dated May 06, 2003 in Appeal against Order No. 120 of 2002 and an order dated May 28, 2003 in Civil Review Application No. 2796 of 2003 in Appeal against Order NO. 120 of 2002.
(3.) Facts in brief of the case are that appellant No. 1 M/s Hanu Motel Pvt. Ltd. is a company registered under the Companies Act, 1956 ('Company' for short) and is engaged in the business of hotel and hospitality and having its Head Office at Lucknow. Appellant No. 2 Avdesh Kumar is a Director of the appellant No. 1-Company. Respondent No. 1, Uttar Pradesh Financial Corporation ('Corporation' for short) is a Corporation constituted under the State Financial Corporations Act, 1956. Respondent No. 2, Ram Raj Singh has been joined as contesting respondent who was the Director of appellant No.1-Company, but who had resigned from the said position subsequently.;