- (1.) IN view of the order passed by us in A.C.O No.38 of 2014, no further order need be passed in this appeal and the application filed in connection therewith. The fate of this appeal will be governed by judgment and/or order passed by us in A.C.O No.38 of 2014. The application filed by the appellant before the Company Court will be decided by the Company Court after exchange of affidavits between the parties in connection therewith.
(2.) THE appeal and/or other applications stand disposed of.
(3.) THE urgent photostat certified copy of this order, if applied for, be given to the parties as expeditiously as possible. I agree Ishan Chandra Das, J.;