Mr.Ronald D.Colaco vs Official Liquidator on 6 January, 2012

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Karnataka High Court

Mr.Ronald D.Colaco vs Official Liquidator on 6 January, 2012

Bench: B.Manohar

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Campanies ifjeurti l5€uE€3 1959 §:jayir:g £0::*'--_d€}€ﬁ§.nts? names {mm the proceedings £r1itiate%:'i;{;{:1d€r S€€ZT_Eié}I".% .:>43 (ﬁfths Csmpargies Act, E958 ('the Acfxfgr shé'E:};' ' VV ._ 2, The agghlcants are ff:';x~Bi':*s%Ciar$ of M/s.

Janamadhyama Prakasiana They are responcients N0}, 12; Apphcatian Ne. 857 /2910 fizég under Seeiztien 543 0f the of '-féVéVo'5' g86;()£1', 164501 (Rupees five <::r«:>r€$ sisgity ans hunched sixty four' azzd game (3:16 $23139} Vzééspendenis E to E5 jointly and sfzércfaliy §€r thé balance ghsei as an 3§4:§»'iiT3i€}"2¢. [§:vv.VSE;§:*5é':.ha: {he rgspondeats have fzauﬁuiemiiy Gr <._{E's§r3<>n€'3:i§7 fe;i§§§Ljf€§:1'V:%1ar2d ever {he Eixeé asgeig, i:}SU"Li§'E":€1fZ:'i89 '7f_Ca:'§£; bank béiaﬁéég Cuffﬁlli, acceuﬁég, 303.3: 8;§V3§§C€§, sunézjs

4. a:;;-g§,_ gtéierzaezzé G? accsums Q? 2326 Csmjpazzfg vgéiging sf {R.2;;;:€€§ five crarﬁa six?/E? S§,X iakhg §(>2:::' V" V V u*;«€:¥::$'a::::i @316 huridréd s§:>§:;y' 13%;? 312$ paésa ens Gzziy}, 2' ,z;"§"-W' 3: £351 {begs E§.§p§i{?E}.ii{}§ES, "ihé appiiczzzzig have Ciaméendﬁii M/S. Janamadhyama ?raj<,.a$i:a_r:a Lémiied was ereieféé'-.i;:;--..}:*€:':..v waund up in CO? 168/2084 fiieé by M/S. $1:*§ "

'ifenkateshg Paper Miils Limited on 21¥,§l--2G'C§ h:

The Official Liquiciaigr a.!:t;a<:h€d *:Q f;E§i's_ "='1i0urt1.v --E;2.1fé :bé?;1;:

appcsinieé as Liquidaiar 05 S16 Cernp%§;'f;}¥;Vb§7_virt£:a;% ;.',~§ec{:;{;ﬁVV44§ af tbs Past, The Diraciars oféhe under iiquidaiian faﬂeé is file the The Official Liquidatar after Registrar af Campanies, tdthe E:x;»Dir€ctQrs {:3 submit {he '._ié5};and ever the beaks of accounts an<::§.<3t'}'1:€:?V The EX»Direci0rs; neithsr fiéad {he statergzént 'sf harzdeé ever the backs of §;c'c.r;};::ts_;L"}'«:. Vv'QfiV:.4£r":i:3.«§.Vﬁiguidatar miéiated thé pmceeéings uf§:§._€:« and {EA} sf {he Act, Furiherg ﬁg aése iniiiaiectif 'E'3E;{}Cv*3 {i2'E§.:I'1V§J§3VVi}z.§'1§,f3Y Seciion 54-3 fer the f€CQV€E':§ 0f 3 ._s:,:'::: Qf {RL'i§€€S {Eva c;:'<::§€3 Sixiy six Eaiihg ».§éu2g°'L~iE:A<:u.$_2':r:€§: {me hégrzéraé S§X3;}' fem' ané page 92:6 9323?} 3:: {E26 gbasi-5 ::<;~i; ':é%15% haéanca sﬁaai éaéeé 3T;.--3~2€3$§. .2 / K'? WV

5. it ﬁg Gas C5253 if {he appE'£{:am in C.A.N®.2§i/283$ §h3.~':"'.h€ C€§;1S€§ {:3 be {he Birsiéisr 0}? Mia, &2:r:amadhy'ama ?ra}{3:$fEia'::3;"..,, Lixzzitegi {:3} iiquidatien) wzef, G1»; E~2QG'i. His V' accepted and Farm N032 has been iss:;ez:i.,.b§»' 31$ C'0fnp§éie'f;:

Authority He is 21 permanent Fésiﬁélffi Fzérthsr, hés was 5:31 ir1~Charge {€? 'L¥.%§v"&}ffi;E:éf§_r{Ef~~~€§1€ Campanyg T116 Liquidatiogg €)1"ij:€.?.'.':'V:-i1&S"-._ 'b€éﬁ"' Ffzassgci on 21-fi1--2€I}G5 much after hev 05 ihé Campany, Furthfzr, ijhis 2906 dated 12~(}7'--2Ci1€} pmC€eéingS iniéiated under éfgtfie Act on ihe ground that as 0:: {kg dgﬁé ti;;VeV:;:0m§any, {he applicant C€8.SE3§ $3 bﬁ Howgver, Wzuiheut taking §:2i<}--<:@L:1si'€E'€::_§if§i:31*.;' gﬁiese aspects Sf "aha matter. the §'1;:,t\«$ .. b€€ 1"V:{VV'fi'1diiv2Za*:€d ands: Sectien 343 of £136 CQHip_;5ﬁ*:.§€SV €53?' »2iffe<:fi¥v:1;;9j;,.f ef éueg. E3 is 12:12: respansibie 59:' any «:25 érargsactigizs 'Si. {ﬁg Cempanjg frag: {E13 yaar 266 I5. Fzsrdasg, ~. '_f':E:s3_:'<:.,i:~;s :33 Sgaééfic aﬁ€g'a.L:Zz§:"; 0? Efauﬁ 9:' ﬁishsszasgéy 9:} ms j,g>ar'£ as} ;B{é?&,?fY£ ii: the , §'O€€€§if} is Eéésé 'bv ihs: Gffiitiai Egauiejaiai . L 3 _ 9 5 J ;

' Z2::3'é''$a:;ighi; fey aisietéan af E259 {gangs {mm #313 333$ praeaedigigs. /"

Kgﬁ ,:'é,} 6, The S§Ei{?§fiC CEiS€ of 3:6 .2zpphii:a::'£ in C,5%[email protected]§2;'2%1Q is "aha: 1:6 ceased is 3363 {he BiI"€C§'8i' 0? Mfg. Ja::an§ad_?':.:;fa;:§::_ Prakashana Limited (in iiquidaiian} v...ne.f. resignatian was accspied and Form §\?0.3'?1has 7£;zé'€::---i}§»sbL£€..d 'bjxi this Compeéent Authority. As an {kg A' regignatien, he 'W38 resiéing at Su}fé.n.a:e GfOri1an. :"F"g;;'f1her,_;"1€ M was :10: irychaige of day :9 day a.ffé:i:*§Vs <2§'VV'ih:3" The Liquidaiien mﬂer has ﬁeen Vi m\W\./fie: he Qeageé to be the director of ihe ghi-s Court in C.A.N<3.86G;"201é him fmm the greceedings ini?;i::i'::g%a'i:_<i{i;'}4VV:.:v1.o§'i*' égﬁd (SA) of the Act an the gmund up sf 'Q16 Carnpaiay, Ehe agpiécargé Qirecter ﬁf {ha Campanyy Eioweven gxziihgug"::3}§i;;:g.'--éﬁ{a %:"é~nV:1side:a:i9:: ail Ehsss aspects 9:"

§hé"§1ai§efV; éhe p:o€e6d§fi§3L havﬁ E13631 iniiiaééﬁ Ufid€E' Seaman 5&3' *:§§?:V1r:;_é ;7%«e;f%;«.§:C§':= %'e_<E{3'ge:*}>' Qf @1165. H6: 33 31:33: zespensibis £53' any ef the me semgany {rem {he 3-Tear 2G% E. Further, ~ '_f~'iV..Z*1¢':V:+, is :15: "::;§é::/ific ailagesiien sf fraud 3: disheneség; an {he par':

éggwiécané, in {ha §m<:€e§§::g3 ﬁésd by the @§iE::iaE f,/;il~ § Léquiéasiee and seughi fer éeleuan 9? his game fmm preeeeeiings. .-- 'H "51 Furthezz {he applicants have cesmezided that..t}:_e'=e§:§ii§a.ny3 has taker: foam from the MCC Bank, l\rIan§3.£<>:e e§:2i3.TT the' a:sse:$L"ej{AT_ j the Company has been aiiaehed 311$. se14:i..A1:::éy._ ihe §Bavr':l««:';'a 'V iewardsa its dues, The éirfﬁeiai Liquidé'Ee%"has an C,A,N0,-435/2006 under Seei:§<:§} fefvfeeeeery 0?

{he preperties frem the VA matter is pen-ding before this the nature cf Gavernment See}Jfi{a;_es£A:'V.§;e_. =~._Io<'§ _ge}: with "the Sales Tax Department Qf .arz:j1t shaeree in MCC Bank of face Vaiue of Rsg'1A0€3;'"~ ﬁp and ihese shares are piedgeci wiih are the secured CI'€{i§i:€}1'S. Eﬁ:V§I1{QE'}:€f~Ea_§:':'8;I'€::~ sihe fa*§:V::V%1ater§ais and eemsumabiesg whieh are in {he eeurse sf eperaiiorz of éhe eazzgpeztigr-§'_ §§fi:,1é"~«3iegf::j§':§"Ee sunﬁry ﬁebieg cash aad bank baia::,<:e§ "ihe 3zppiiC«a::ie' géaﬁées {hat ihey are eeaseé is be {he éireeiere H"'E§%§;.§';ii1V.ih:{f_§§€8.E"":.:§§QE ané tfriey were :19': aware ef ihe affairs {}f the The eurserﬁ; asesete 351$ Ease sf me e<>:::§a::§" is nee Eé} wiihsln {E33 kzamvlédge of {R6 appiicania S3938 §h€}?' .:1re__ ;é7€a:é€jcE.._iie:_.v ':33 <:ii:'€<::ior's of $25 Company.

85 SrisH.E%LM.P§a3ad, Isarnéd ceuriséi é:p«;7_€3,r§§;g. ':1:\.:'V 331$ appiicams reliéd upon the feiiowingjjucigrgie/_n::sV_nin sz..1'p_§Gr:

{',QE1i€1"iE§()f§ stating that, uniess ihetrs .V::--V.spe<£iﬁ--C V:ez§V§.e§:a'L i'{3b:ruiVé,VVVa'ﬁd éestaﬂs sf narration 9f the gpeciiié' __C0rr':ir'::L:'s3i{j4:: and amiasion an ihe part GE the 93%}; the E053 {G {he Ccsmpany, the misfﬁasaniﬁé afaizgzioi be initiatsd. The applicatien .ti1:g; «.__ iéquidator. :10 Such aﬂegation am} "the: «is *<--r é;:y 'b'ﬁ1i<i;V (13 AIR 1959 _' GAEQESH '«"{§/'AR'E'HY vfg KALNA TOWN CREDIT CQ_-OPER.AII'§V3'3 K;

{2} AIR $75: SC 2968 " ' N 2 t3E_"}<'::CEf;L ;iQU1?}§}AT_QR vfs DESEKACHAR ' {§ZC38§--vV§4~},'C§§:ﬁ_pany Cassg E29 Qviaciras} ' ﬁg-F§::Ls3gL;.L:<;;;§1»:)A€'@R$ EEGH aszsmt EVEEQRAS ass :§;:am'Hi%»1'%j,9:§iRA§ RANK}: AND O"E{'§~%ERS {Q} £2Qu€:}?} ﬁﬁéamganjg' Cases $223 iiiéraia) ~ SAJEEEA 7%3@0E{ S%EGF V/3 KAEEZVEUBE E}<;?GRTERS PLTS.

" H {EE?£ _E4_.EQ'£§§E}£'¥§'E®E'~E} AND OTFHERSE E38 Qiaszmparzy C3S€§ 3&2 iiiafnaiakaé V §:§)E'FIC§z%§J« LEQiHSA"§C}R SF DEJNFQRED §'AB§ECE3 LEE. V' V53 {}ﬁC'L®§L% AME i3??§ERS I~)>>§' J. ~<~v/;:,.% \Q\ Km g¢<<€'\K' , E E E'u1":h€:: ha E1213 :i:::2n§€::d€C§ thai the' mare_fs:€i;__:hai_;'n0" 'g§rﬁS éakesii '$3.7 the Eix~[Z>§re€:§c;rs fer :'€C9ve:"3;' §3f'¢.?;:V3€;."'E*::i51{3ii:7';§g',"iﬁ$'€§L3E§» 'f}-Q5 7- amount to ac: Sf migiéasance €)}" :'§Ii~§€OHdA?§C'£. t§fz:~.a}39'v€ propasition, he relied upen {E16 f0§1ow*:f1"g.;§budgmeﬁL:.. I {E} £2009} E51 Cempany 5:35 ;§Ka:-.t1_a.téLi~:a} OFFICLLEL LIQUIBATCFR LEATHERS P. LTD.[IN L§Q"U£DAT§QN}.._._y9f--s v.N1SE1E4gN*£"HV .. PATEL AND QTHERS A ' V. ' E ' S :2} (200?) :38 [email protected]£A N_Y~Cjfx5wsE:_$ 2.52:1". ' GFFICLAL LIQ1;-ﬁDE\;'E"'£}R 'Q'§.LADU:\fF<2,RD FABRICS 3%, Vs G§C.LC)HIA AND '@TH:ufE:8; ~ {3} 2009 {2}'VKa.r_.Lj;J 91}; '--

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:43 {LR 2002 KERR 38?: _ M/S5 ~ SHIVMQN1" STEEL TUBES LIMITED {IN V' ~. '_ L£§§?;",I1QAf§1QN} was . MURALE £}::VL"ih€""L:;iE§<::_ hand, Sri.K.S.Mahad6Va:q, learned Ceunsété apgéafing V VV{}'.f§.€ia§ Liquidaiar arguséi in Szzpgssri 0? $136 "p:§€€€3im,§:;s ivﬁiiiégiaé agaiﬁsé: E336 appiicams 3:15 censiﬁnﬁaé éhat "' i::f§_ 'p:ee:e€§:¥;§s uf}§€E' Saciiaas ééﬁfé and 53:3 am different ;§:*»':;é€$:'§;§n§;5. £2351 bscaugs ihé §}'£'§£3€€ij§§E§S izziéiaieﬁ ands? £543} anﬁ {EA} Sf 'i'/R6 RC: hairs '%:>€€:: §i$::§:2:§g€§ agaiznsi !g,»'«-(,/ 3;'?

2?

'ihs a;>;3E§:::a:33s, ihsy CEEIKEQE. SEEK is: éiischzzrgs ands: 3&3 0%' the :':§,{f§; Secéimzg 543 conéegnplaies I::isa;::p:*e;;:§V:*:é,i:"is9;'f;L:--._ funds Sf the Company, SSCUGII 543 z:Q;1*;emp£ati€§..Iiighéiéi3:33:u pérsen W110 has faker: part in the: pra:'r:c§f,_:0r3;_'<>T:. :':bf:1f:é;i;1t§:"t. :_~ company, 0:' any pasi or present di:>éC.1_;0r; r§:a;1égj<:r: :Eiq':;i€ia_:u:>rV§<3r M Cafﬁcsr sf £116 Qsmpaizy has Inis~app1;é1;?.;':'s:=§V:e'§é;£::,3;éEé':0§vE;e*:arne iiabls er accsuntable for, Qf <L%;3mpa:1y er has b€€n guﬁigy 0f a:1y csf trusi in reiaiian to the filed by the Qfficiai L:€;_ui:£9gt:35.:':VVc2:ég%1' 9; Vperiad of five yczars {rem the daft" {)I'd€I'. Admittedly, ths applicaniss "are 0f the Company, The a_§pi:<:anis§_:}_ lsfazzd CA Ne,29§/ 2:313 resigned a_Avf5§V'*E};iAr§Cv:é'§§i?s iije %:i<.é=::;;---;;--a:1}; in {ha ysar 2081 whereas {he ap{p1iCa;§1§ﬁ ﬁr; '{ZA<29:;'--2QiE has rssigned in {he year ZGG3. Thé §::;1ianC€.s§:é§t éf 9% i§eA.T'y€ar 32381 dearly €§i$C3QS€ ihai ihsre £3 fixad ._Aass=?:;§s af 'E?§S:§Z,E.%§,2?,é§i25' {Rugees {we mare:-5 mneiy nine 'é2¥€H.=i;%;3r gevén i?10':1S€z:1CE fem: huszdred §if*{j;' 81:6 arsé iweniy "V-.Vs§x.T.§3ai';§€ mﬁy}, Tips: gaid 3336: was :39'; Ezanésd eve: ii) '£16 Ciiﬁéfalé §.:%qu§&a'£@:' =31"; winééng u§ 9:" £313 COE'}i1§%I1}?1 Furihﬁsg /g%""/ ézzveemzene/e:"iginai e<:::°ipi, fer Rs.2§§§,5j§8;'? {Rupees 'ewe §e.i::hs eee 1h..eL1saz2d {Eve hmnzireé and eighéeenﬁ which wee ehe*g;*:§e:'§:§'v.. ihe bafanee sheet was met handed ever: The ir1Ve:i':e:'éeS'- H ehewn In the baianee sheef; of Rs.l%,39:_,€>?3/~ {Rii§eee.E§EeVe.n lakes thirty nine iheusand six handred :e:nd:;'sex§eni.y_ thfee' "<:{f;--Ey}*1.e_' was ales not hanéed oven The ba1ehe--eV shee£..eV}r103JvseVvs;;;f1(?;1°y M debts of Rsw2,28,7l5.,819.2i {Rupees Iakhs fiféeen theusanei eight hunee-°.e.{i* eeei 'L'ezeAnty one paise 02115135 The partieulars 30 the Official Liquidator. The iﬁiugeee ninety Ewe 3:313? few? and tweive eaise enly} {Rupees ﬁfteen theusand eiegeigf «fete ene peise eniy} was aise not hazzdeéi eve: {ex{he"{}:%f:eieLiV_k'I;iefuidaier en winding up ef the ee:::§:_an§;:; "7Fz;:%f:§:er in §}}€«E}~r'1§aEEC€ ghee': :11: was eieariy meniieeed e1;aL--:, age 133 Shawn as Rs.2§§éL8é-41.43 (Rupeee :.§7vei:t:é's::§:A e:"e:*eéf_ e§'e2/fen iakhe eight Eeriy fem" ané feriy ene 'i,_§e:3e eéilyé... said areeum has ﬁe: been §$C{}"%?€f'E:f§ by the ,1 ﬁe e 51:13 ef Re.§,5§,€E4, eiééﬁé {Rupees five ereree Si}: iakh-S fem" éheesand one henéred eixéjg {oer zine pasiee ﬁg Xeiw' KS1 ene eniyj was nlieappyepriaied '$3; the E;>«:«B§ree%.e:"e. Sieee.-ﬁhe E}:«Dir*eetere of the céempaﬁy faiieei is {Be the siaienrgem; e:'7é;i'i5.§i2jé', ef the eoxnpanyz the Qffieial Liquidaier eouid net mziéée : V' aﬂegafiell againei. eeeh 0f the E:~e:-Direet'e:_ef regarding the act; of misfeaeanee' At the"4re1ei%ah: 'iG0iAI'"':?; :Qf' V the appiieanfis are the Dzireciers .1'.he:I' games eannef; be deieieﬁ 1l1"§__1€ss tr:ea1"«§eV._'eQ;;§duCted after Eeeerdirzg the evidenee...V:'{)f He furiher eerstendeé that the ierfn of true': is reiatabie not oniy ifiigvgegef, bu? also the deliberate eanduiefg has resuiied in ihe iess « Iii/";\{.ii€iV3;'e:0n is eonetituied 3 misfeasaneeie $6138 for reeoV61'}"'" of {he ameun: ajzei net;-«f§:fn:iV$-h§:1g' names of the creditors ﬁe aziieégzzi GS d':§;3s-------er; the party sf {he Bireeier age; he is Eiaiée é;d'ee:e:.§e::§a:ie~--.the eempany 'ie the extent, ef Ease. ﬁe ' V' =.___isfe§iee' zzpeﬁi the f:iéij}.<3i'a»*:3g j§i§§EE}Ef2§;Si gm Q-»x:¢zé"1.s:,§i?: Se 829 A T ?.Kv..?§A§U;i\J'Gz%Q§ ws me; Lia/EAE;A'r"5i:§,EE ewe ' :.g:E\VE§:'E"§:

57$' /Jew {2} {£939} 9'? Caixigangf Cases EXPO EXPERT PREVATE LEMETEE} Sf,/E JAEGQPAL ~ ANGRESH AND @THERS;

{3} £200!) 1,03 Company Cases 1926 OFFICIAL LIQUEDATGR JANHETKARE ;s;:;A;*9--:'gé;£:I:LA,T RINDAYATRE SANSTHAN PVT. LTD. --._v,z.s. V_fvz:::;::x:VU KUMAR PRADHAN AND OTHERS {4} {Z089} 152 Company CasVe'; }'?7 V _ 3 ermcm, LEQUIDATOR; :~u<3.;£ C0'1;r1§':* OE?, "r:,»:';x1"3RAs X»/§ V,SELVARAJ ./3ND OTHERS ' " * " 1 {5} (2010; EGG company=..g:ases"59§'j V' AA 'A QFFICIAL LIQU§DA_T?:) R'._ *R;;BAf)RiNARAYAN"AN AND OTHERS

10. I haw: carefully'{::}_nsid'éi'éﬂ aridressed by 1:316 1earn€d <:C>u:;s--c':l'~ r§;r;ﬁi §'uc?;gﬁ:ents referrgd by then;

1}. P: is naéiﬁ d;iSp§;::€.'V1;_1:s;ét«ifﬁeﬁgapiicazlts are éhs Qirsciers Qf Mfg, Janamadhyéﬁéa E":Vj8v.._}s:é;s3_I.}::'z~:i:ax Limited which was erdereé 51:0 ':h%sA 'by its {}E'§%3I' éaisd 2i~1§}~--2G85 in Cefﬁgjazﬁjf 'V 168/2084 fiiieﬁ by MKS; Amaravaihi Sn: '»..A__Vé§€:1§;a€£.s3?i:ei p:;},%'s~:;:~'.'T1::%.;:::§s Liméiedé The Gfficiai Liquiéaisczr _ -_:_~:';'::;.<;h5é ﬁe. Vceuri was agpsimlaé as iiquiéazer. 1%: Es éhe 6:133 sf éhs C3§f:i{%£3;E Liquidaéﬁz ma: ingpiis Qf :¥'€§§8i;€I:ii '~..:~€::"--;i'i:1cfE'§i2'S:%,:':é requssést E316 Exuﬁireciers $5 :h€ Ce:>m§3a:1y faﬁéé ..... . .

...................... .. . .

. . . . . \v.xm\\x\\u.\..\ ef the Cezzzgéany. The rele ef the E}ireef::0rs {sf Ehe 5293333333' pas'? as weéé egg preeené 9.21:2 be eeneédered unﬁer $ee':ia:>:2 AC1. Vs/Thﬁfhﬁf they have ::aisapprepr£9.§e«:i the reeever the dues are is be decided after ease of *;he Qffieiai Liquidator that in statement ef aﬁairs ef the e:3mp.a'r:y__ by 1;h:e" EX-E7}i'feVe§Q;rS; Ehevé eeujé me? make any specific ef {he déreetors pinpeinting a and misappropriation an tljzeir' pa1f§£;_,_ 'AAh: 'ihe éhreshoid, {heir games earm01;s b4e«fieieéeei'frieze wiiheut any trial The p:'GC€€€L"i:ViV}.fl£'?%'$V:,3x':1V.I;]!(::'iu£1\f aeweﬂ as Sectiein 543 is altageihe:VVVsﬁ;i'ffere:;if': for nan-fur:r:i$hing of the etaéeme1ve&';.Vef-- have been initiaieds Since they age ie'V--be'~.1;hVe";§i1:'ee"L::»rs of the eemgany as an igiée' «siaie u§e'§----i--33'e eemgamy, {he preeeedings against the--a'p§§§'e'ae:2ie: f:é§3ﬁbeeeza quasheé, Whereas in the Eaffger ease, ' e»--..___'r.;he preeeeeiirzgs'viijgiiiaieé fer reeever}? 52? {be 3958 eemmitteé by _ "~.'?_,,}"£{i"~:§§:'4f3'7z3§,'Q':'..'3 E3? She eempangz as 9:: {he year QGSE. Aémiiiediy, ghee? éiseiesee ihai Earge mumeer of ameum: siae £3 ':".,{,§:'s3«.-:'3Gi;§::08;i"'i}' rezﬁaimed unreeevereée Wh€Eh€§ Elie Direeiers are 1ia';::sEe {er §E€3§E*F€3(§{}Y€3E":gf of £16 a::':{2u11%;has ta be: €Xf:}§:';i§".t€€§: umdsr Ssecmsrz 5&3 §Z9I"'€}€€t";'§if1§S, Ail éhées séagé, Ehéir mama :::a.:':v:Vf;é;%.%"":72.e dieiﬁéeé. E15 judgmﬁrris rﬁﬁfxié upon by the apgsiisabie ':0 1316 facis of {his (3386,; Since: the been commenqisé. The app§i{:aii<1r1 fiiezg grerzaatuye.

1:13}. Hence? 1 pass ihs {GHQ ing:

The app1:§Caf;§0r:sx21re dis;;:1iv5.S:edV.'-- _ ' . mpkg' ~

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