PARAMVIR SINGH Vs. PRESIDIUM BREWERIES PVT LTD

JUDGEMENT

(1.) This is an application filed by the Official Liquidator under Sec. 481 of the Companies Act, 1956 [The Act] read with Rule 9 of the Companies (Court) Rules, 1959 [Rules], praying that the respondent company (in liquidation) be dissolved and the Official Liquidator be discharged as its Liquidator.

(2.) Vide order dtd. 15/5/2013 the company was ordered to be wound up provisionally and Official Liquidator attached to this court was appointed as the Provisional Liquidator of the company.

(3.) It was also brought to the notice of the Court that the Ex-Director of the company (in liquidation) Mr. Ravi Kumar had earlier moved CM No. 16065/2013 in Co. Appeal No. 73/2013, seeking a stay of the winding up order dtd. 15/5/2013 passed by the Hon'ble Company Judge, which was granted by a Division Bench of this Court, vide order dtd. 9/10/2013. By a subsequent order of the Division Bench dtd. 22/4/2014 the company (in liquidation) was directed to deposit a sum of Rs.9,00,000.00 within a period of 30 days. However, as the respondent company failed to comply with this order, the company petition for winding up was admitted once again in compliance with the directions of the Division Bench order dtd. 22/4/2014, and the same has been noted in order dtd. 27/5/2014 of this petition.