- (1.) THIS is an appeal from a judgment and order dated 23rd June, 1993.
(2.) THE entire text of that is set out in an order passed at the interlocutory stage of this appeal on an application made by Mr. Promothownath Chatterjee's clients for addition of his clients as parties. Some facts relating to the company and its shareholders and directors are also set out there.
(3.) IT is mentioned there, and we also mention it here, because it is a fact of very great importance, that although it is recorded in the books of this Court on 23. 6. 93 that there is a judgment apart from the order that is available, yet in fact no such judgment is available.;