S.K. Keshote, J. - (1.) HEARD learned counsel for the parties on the admission of the application and perused the contents thereof.
(2.) ADMIT . Issue notice to the respondent. Mr. B.C. Meena, the Official Liquidator, accepts notice on behalf of the respondent, thus notice needs not to issue. Service is complete.
(3.) LEARNED counsel for the parties are in agreement that this matter is squarely covered by the order dated 25 -7 -2003 of this Court in S.B. Company Application No. 23 of 2003 in S.B. Company Petition No. 30 of 1996 - S.P. Gaur v. Rajasthan State Agro Industries Corpn. Ltd., thus the matter is taken up for final hearing.;