Harnam Singh, J. - (1.) This order disposes of Civil Original No 17 of 1951, Civil Miscellaneous No. 15 of 1951 and Civil Original No. 40 of 1951 in Civil Original No. 17 of 1951.
(2.) Briefly summarised, the facts so tar as material, are these. On the 9th of March, 1951, Shri Kirpa Bam applied under Clause (vi) of Section 162 of the Indian Companies Act, 1913, hereinafter referred to as the Act, for the winding up of the Bharat Bank. Limited, Delhi, hereinafter referred to as the Bank.
(3.) On the 16th of March, 1951, the Court ordered: "Notice to the Bharat Bank Limited and the Punjab National Bank Limited. Citations in the Government Gazette, the Tribune of Ambala and the Hindustan Times of Delhi.";