AIR 1986 MADRAS 274 ::(1986) BankJ 207 ::(1985) 98 MadLW 539 ::(1985) 1 MadLJ313

Madras High Court

Hon'ble Judge(s): Venkataswami , J

Provincial Insolvency Act (5 of 1920) , S.37, S.43— Annulment order passed under S.43 - Order vesting properties in Official Receiver to protect interest of creditors can be passed even subsequently. AIR 1938 Mad 752, AIR 1941 Mad 588, AIR 1933 Pat 84, AIR 1934 Lah 468 and AIR 1936 Cal 573, Followed.AIR 1949 Nag 39, Dissented from. (Para 9 14)