SYNDICATE BANK Vs. PRINTERSALL P LTD

JUDGEMENT

(1.) This petition under Sec. 433(c) and (e) read with Sec. 439(b) of the Companies Act, 1956 (hereinafter referred to as the Act) is presented by the petitioner-Syndicate Bank, Manipal, having one of its Branch Offices at Bangalore. The petitioner will be referred to in the course of this order as the 'Bank'.

(2.) The Bank has prayed for the winding up of the 1st respondent-Company - M/s. Printersall (P) Ltd., (hereinafter referred to as the Company). Respondents 2, 3, 4, 5 and 6 are the Directors of the company. The Company was duly incorporated under the Indian Companies Act on 10-8-1966 as a private Company with limited liability. The main objects of the Company are as follows :

(3.) It is unnecessary to set out the incidental or ancillary objects for which the Company was formed.