(1.) THIS petition is filed under section 433 (e) and 434 (1)(a) of the Companies Act, 1956 seeking for winding up of the respondent company for non payment of dues of the petitioner company and also sought for appointment of Official Liquidator attached to this court to take custody and charge of the assets of the respondent company.
(2.) IN the petition it is averred that petitioner is a Private Limited Company registered under the provisions of the Companies Act having its registered office at 19th KM, Mysore Road, Anchepalya, Chellaghatta Road Cross, Bangalore 560 074, having engaged in the business of manufacturing PVC compound.
(3.) THE respondent company ordered for supply of PVC compound. Accordingly, the petitioner company has supplied PVC compound under different invoices. The invoices are produced at 'A' series. As on the date of filing of this petition, respondent is due Rs. .92,61,049/ -. Inspite of repeated reminders, said amount has not been paid.