NITI INTERNATIONAL LTD Vs. SAGARMATHA DISTRIBUTORS PVT LTD

JUDGEMENT

(1.) This is a petition under Section 433 (e) of the Companies Act, 1956 seeking the winding up of the Respondent Shree Sagarmatha Distributors Private Limited.

(2.) None appears for the Respondent despite one pass over. It requires to be noted that the attempts made by the parties to settle their disputes during the pendency of the present petition were not successful.

(3.) This Court has heard the submissions of Mr. Tarun Gupta, learned counsel for the Petitioner and has perused the documents placed on record. The reply filed by the Respondent has been considered.