Sanjeev Prakash Sharma, J. - (1.) The Official Liquidator (hereinafter referred as 'OL') has preferred instant Company Application under Section 446 & 477 of the Companies Act, 1956 (hereinafter referred as 'the Act of 1956') stating therein that vide order dated 14/07/1995 passed by the Court in Company Petition No.01/1995, M/s. Amfort Agro Finance Limited (hereinafter referred to 'Company in liquidation') was ordered to be provisionally wound up and vide another order dated 13/01/1997, final winding up order was passed. The OL attached to this Court was appointed as Liquidator of the Company in liquidation and the properties of the Company in liquidation were deemed to be vested in the custody of this Court.
(2.) Mr. Sajjan Singh Rathore (respondent No.3) was Director of the Company in liquidation and furnished a list of debtors to the OL so that recovery of debts may be made.
(3.) In the list of debtors, which is in the shape of a register, one of the debtors has been shown as respondent no.1-Mr. Tara Chand Jat who has been stated to have been advanced loan on 22/02/1994 of an amount of Rs.1,82,760/- as principal amount with interest @12%. The loan was given for Tractor and the documents were executed by one Mr. Girdhari Singh as witness.;