S.K.KESHOTE, J. - (1.) IN this group of the company applications the applicants are praying for identical relief and thus the same are taken up for hearing together and arc being decided by this common order.
(2.) FACTS for deciding these applications are taken from S.B. Company Application No. 27 of 2003. The applicant in S.B. Company Application No. 27/2003 filed a writ petition bearing S.B. Civil Writ Petition No. 6061/2002 in this Court against the State of Rajasthan and the Rajasthan State Agro Industries Corporation. It is stated that in case the writ petition is allowed the applicant shall be allowed for the family pension.
(3.) THE Rajasthan State Agro Industries Corporation was ordered to be wound -up by this Court under its order dated 3rd of September, 1997. This application is filed under Section 446 of the Companies Act, 1956 for grant of permission to the applicant to proceed with the writ petition against the Rajasthan State Agro Industries Corporation (in liquidation).;