S.K.Mukherjee, J. - (1.) This is an application under Article 226 of the Constitution of India, inter alia, challenging an order dated September 30, 2003 passed by the Board for Industrial and Financial Reconstruction, Bench-II, in Case No. 225 of 2000.
(2.) By the order impugned the said Board dismissed the reference under sub-section (1) of section 15 of the Sick Industrial Companies (Special Provisions) Act, 1985 as time barred.
(3.) On September 27, 1999 the audited accounts of the company for the financial year 1999-2000 were adopted at the annual general meeting of the company.;