VANITHA K BHAT Vs. SMS SOFTWARE PVT LTD

JUDGEMENT

(1.) THE subject-matter of this company petition is essentially a lis between the landlords and the tenant. The petitioners are the landlords and the respondent is the tenant.

(2.) THE petition averments indicate that the tenant had violated certain terms of the agreement and in respect of such violations had put forth certain claims in the nature of damages. The respondent-company having not complied with the demand of the petitioners to pay such amounts the petitioners had occasion to cause issue of a legal notice indicating that the provisions of Section 433 and 433 (e) will be pressed into service, if the respondent does not comply with the demand in the notice.

(3.) THE respondent-company having not responded to this notice also, the present petition is presented praying for an order to wind up the affairs of the respondent-company.