HARISH TANDON,J. - (1.) In C.A. 780 of 2016: This is an application for recording the death of one Basant Kumar Chirimar being the Petitioner No. 2, who died on 8th January, 2016 during the pendency of the instant application. After perusing the averments made in the said application, this Court does not find any ground to disallow the prayer made therein.
(2.) The application is thus allowed. There shall be an order in terms of prayer A to E of the Judges Summons. In C.A. 243 of 2014:
(3.) A fundamental issue, striking at the root of the jurisdiction of this Court to entertain an application for recalling the order passed under Section 560(6) of the Companies Act is involved in the instant application.;