TIRUPATI ADHESIVES PRIVATE LIMITED Vs. VISEN INDUSTRIES LIMITED

JUDGEMENT

(1.) THIS appeal is filed under Section 4 of the Karnataka High court Act, 1961, by the appellant who is respondent in Company Petition No. 157/2005 on the file of the learned Company Judge of this Court aggrieved by the order dated 10-3-2006 admitting the said company petition which was filed by the respondent herein under Section 433 (e) and (f) of the Companies act, 1961 (hereinafter referred to as "the Act")and directing the respondent herein (petitioner therein) to take advertisement in "the Hindu" daily newspaper fixing therein the date of hearing.

(2.) STATED in brief, the facts leading to the present appeal are as under:

(3.) WE have heard the arguments of the learned counsel appearing for the respective parties and perused the entire material on record,