T.V. ANANTHARAMAN Vs. WINTAC LTD.

JUDGEMENT

(1.) THIS Company Petition is filed under Section 433(e) & 433(f) of the Companies Act, 1956 seeking to wind up the Respondent -Company, which is incorporated under the Companies Act, 1956 and having its office at 16/2, OVH Road, Basavanagudi, Bangalore -560 004.

(2.) IT is contended in the petition that the petitioner was an employee of the Respondent -Company and that the Respondent -Company was running its business as per the Memorandum of Association and Articles of Association of the Company after registering itself before the Registrar of Companies at Bangalore.

(3.) IT is contended that the petitioner has not been paid for the period from March 2002 to June 2002 and also a sum of Rs. 20,000/ -, which is a consultation fee for the consultation, made with the petitioner. Thus, in all it is his contention that the Company owes a sum of Rs. 57,400/ - after receipt of a sum of Rs. 12,500/ -paid by the Company.