- (1.) THIS Appeal was heard analogously with A.P.O. No. 318 of 2013, which involves common question of law and fact.
(2.) IN A.P.O. No. 318 of 2013 we have already directed the company in liquidation to pay interest at the rate of 10% per annum to the supporting creditor on the Principal amount which is in the present case a sum of Rs.1,75,00,000/ - (One Crore Seventy Five Lakhs) only.
(3.) ACCORDINGLY , we direct the company in liquidation to make payment of interest at the rate of 10% per annum to the supporting creditor on the said amount within a period of 3 (three) months from communication of this Order. Liberty is granted to the company to pay the amount as indicated in our Order by 3 (three) months. In default, liberty is granted to the appellant to advertise once in 'The Anandabazar Patrika' and once in 'The Statesman'. The advertisement in the Official Gazette is dispensed with and returnable six weeks after publication of this advertisement. Urgent Photostat certified copy of this Judgment and Order, if applied for, may be furnished to the applicant at an early date.;