Harries, C.J. - (1.) This is a matter referred under Ch. V, r. 3 of the Original Side Rules.
(2.) The applicant is the liquidator of the Sree Bank, Limited, which is in liquidation. The Respondents were customers of the bank and it is alleged that when the bank went into liquidation the Respondents owed the bank on an overdraft account a sum of Rs. 32,459-12-9.
(3.) The liquidator of the bank made an application to the Court under the Banking Companies Act, 1949, as amended by the Banking Companies Ordinance, 1949, and the Banking Companies (Amendment) Act, 1950. That application was for an order on the Respondents to pay the liquidator the sum said to be due, namely, Us. 32, 459-12-9 or such other sum as the Court might find to be due. The matter came before my learned brother Banerjee, J., and he considered the case to be of great importance and referred it to me under Ch. V, r. 3 of the Rules of the Original Side. Under the Rule, I constituted the present Bench to hear the matter.;