DIVYA EXPORT ENTERPRISES Vs. PRODUCIN PRIVATE LTD

JUDGEMENT

(1.) THIS is a petition under section 433(e) of the Companies Act, 1956 ('the Act', for short), seeking winding up of the respondent for its alleged inability to pay its debts.

(2.) THE case of the petitioner as told in the petition is as follows:

(3.) ON September 29, 1988, the petitioner's counsel sent a notice to the respondent to pay a sum of US dollars 62,366.63 with interest. The notice was not compiled with ; hence this petition. The petitioner asserts that the amounts claimed are quantified and are due. In response to the notice regarding admission, the respondent has filed its objections.