S.P. Mehrotra, J. - (1.) IT appears that the Company in question, namely Modi Carpets Limited was ordered to be wound up by an order of this Court dated 21.12.1993 passed on the recommendation of the Board for Industrial and Financial Reconstruction (BIFR) (registered as Misc. Company Application No. 3 of 1993). The Official Liquidator attached to this Court was appointed as the Liquidator of the said Company.
(2.) IT further appears that the Official Liquidator filed an application, namely, Company Application No. 4 of 1998, under Section 454 of the Companies Act 1956. The following persons, who were stated to be the Ex -Directors of the said Company (in liquidation), were impleaded as the Opposite Parties in the said Company Application No. 4 of 1998 (Paper No. A -3): 1. B.K. Modi 2. S.K. Modi 3. K.K. Sen
(3.) RAVINDRA Narain;