VALJI KHIMJI ALIAS COMPANY Vs. OFFICIAL LIQUIDATOR OF HINDUSTAN NITRO PRODUCT GUJARAT LTD

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been filed against the impugned final judgment and order dated 25.8.2005 and 26.8.2005 passed by the High Court of Gujarat at Ahmedabad in O.J. Appeal No. 69 and 70 of 2004 in O.J. Misc. Civil Application No. 175 of 2003 and CA No. 311 of 2004 respectively in Official Liquidator Report No. 49 of 2003.

(3.) Heard learned counsel for the parties and perused the record.