- (1.) The Judgment of the Court was as follows: The Court: The company in question is Buxa Dooars Tea Company (India) Limited (in liquidation). By an order of this Court dated 1st March, 2006 the company was directed to be wound up. The Official Liquidator has taken possession of its assets.
(2.) This is an application by some contributories of the company for sanctioning of a scheme for carrying on business that was carried on by the company, as if it had not been wound up. The scheme relates to two tea gardens of the company (in liquidation), being Kalchini and Raimatang tea gardens. Pursuant to an order of this Court dated 8th September, 2008 in C.A. 526 of 2008, separate meetings of members and creditors of the company (in liquidation) were held. It is submitted before me that notice of the meeting was given to all statutory creditors. In the said separate meetings, by the required majority, the scheme were adopted.
(3.) The question now is about approval of the scheme.;