Ajay Rastogi, J. - (1.) FROM the pleadings on record, following issues are framed for adjudication: 1. Whether the ex -directors of the company have misappropriated the money and properties of the company (in liquidation) namely M/s. Surya Power Limited ?
(2.) WHETHER the ex -directors of the company have been negligent and are personally responsible for not recovering the money from the loanees and the persons to whom the advances had been granted ? Whether the ex -directors have not handed over the assets of the company and complete account books to the Official Liquidator and whether they are liable for restoring the properties, record and all the money of the company Liquidator ?
(3.) WHETHER an amount of Rs. 20,64,331/ - towards stock of raw -material, finished goods packing and other stores and spares stock in process and scrap is liable to be given to the Official Liquidator by the Respondents ?;