JAGATJIT BROWN FORMAN (INDIA) LTD Vs. VINOD WINES

JUDGEMENT

(1.) This is an application by the Official Liquidator attached to this Court under S.446 of the Companies Act, 1956 for the recovery of an amount of Rs.13,073/- with interest @ 18% per annum, from the respondent M/s Vinod Wines.

(2.) Pursuant to a petition filed on 14th December, 1999, M/s Jagatjit Brown Forman (India) Pvt. Ltd. was directed to be provisionally wound up on 19th December, 2003 and final winding up orders were passed by this Court on 12th January, 2005. The Official Liquidator attached to this Court was appointed as its liquidator.

(3.) The company in liquidation, i.e M/s Jagatjit Brown Forman (India) Pvt. Ltd., was in the business of manufacture, sale and export of liquor and alcoholic beverages and other consumer products.