ABHAY MANOHAR SAPRE,J. - (1.) This appeal is filed against the final judgment and order dated 18.12.2007 passed by the High Court of Judicature of Rajasthan in D.B. Civil Special Appeal (Writ) No.1417 of 1997 whereby the High Court allowed the appeal filed by the respondent.
(2.) Facts of the case lie in a narrow compass. They are stated infra.
(3.) The appellant is a Government company engaged in manufacture of certain items. It is now declared as a sick company.;