R.K.MERATHIA, J. - (1.) Mr. G.M. Mishra submits that TISCO has found some documents as per the list produced today which he can hand -over to the Official Liquidator. In view of the order I intend to pass the TISCO will keep such documents with it. Mr. Vijay Prakash, Chairman -cum -Managing Director, B.S.I.D.C. is present in the Court.
(2.) B .S.I.D.C and TISCO are jointly responsible for compliance of the provisions of Section 454 of the Companies Act. The C.M.D., B.S.I.D.C./ its authorised representative and Vice President (Corporate Services) of T.I.S.C.O./its authorised representative will sit together and see that the provisions of Section 454 of Companies Act is complied within six weeks from today on affidavit. The Official Liquidator will allow them/or their authorised representatives to inspect the documents lying in the factory premises and in his Office at Patna. The B.S.I.D.C and T.I.S.C.O will prepare list of the documents lying in the factory promises. If any document is required by B.S.I.D.C. and T.I.S.C.O for preparation of statement of affairs, the copies of the same will be supplied by the Official Liquidator, the cost of which will be borne jointly by B.S.I.D.C. and T.I.S.C.O. If B.S.I.D.C. and T.I.S.C.O. require any cooperation from the Branch Manager of Chirkunda Branch of the Bank of India and its higher Officers they will extend cooperation. With regard to security expenses, Mr. Allam submits that the bills already submitted, has been paid. If any bill is pending for payment or if any further bill is submitted by the Official Liquidator, the Bank of India will pay the same to the Official Liquidator, as early as possible.
(3.) THE B.S.I.D.C. has submitted a revival package today. The same will be considered after compliance of Section 454 of the Companies Act, by B.S.I.D.C. and T.I.S.C.O.;