REGENT COMPUTRONICS PVT. LTD.

REKHA JAIN Appellant

V/S

Nanesh Builders Pvt. Ltd. Respondents

Referred Judgements :-

AMALGAMATED COMMERCIAL TRADERS (P) LTD. VS. A.C.K. KRISHNASWAMI [REFERRED TO]
COTTON CORPORATION OF INDIA LIMITED VS. UNITED INDUSTRIAL BANK LIMITED AND OTHERS [REFERRED TO]
MADHUSUDAN GORDHANDAS AND COMPANY VS. MADHU WOOLLEN INDUSTRIES PRIVATE LIMITED [REFERRED TO]
PRADESHIYA INDUSTRIAL AND INVESTMENT CORPORATION OF U P VS. NORTH INDIA PETROCHEMICALS LIMITED [REFERRED TO]
MEDIQUAP SYSTEMS P LTD VS. PROXIMA MEDICAL SYSTEM G M B H [REFERRED TO]
VIJAY INDUSTRIES VS. NATL TECHNOLOGIES LIMITED [REFERRED TO]
IBA HEALTH I PVT LTD VS. INFO DRIVE SYSTEMS SDN BHD [REFERRED TO]
SHADIRAM VS. SOUTHERN AVIATION PRIVATE LIMITED [REFERRED TO]

JUDGEMENT

(1.) Invoking Sections 433 (e) and 434 of the Companies Act, 1956, this company petition has been filed for winding up of the respondent Company.

(2.) Facts pleaded in the petition to claim relief of winding-up are as under: -

(3.) Mr. Prafull Bharat, learned counsel appearing for the petitioner, would submit that the respondent Company is unable to pay its debt as it is commercially insolvent and therefore the present company petition be admitted for winding-up of the respondent Company.

Click here to view full judgment.

REKHA JAIN Vs. NANESH BUILDERS PVT. LTD.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address