(1.) ONE M K Mahajan and another person filed CP No.136 of 2005 seeking winding up of the respondent -company. On 16.2.2009 the learned Company Judge passed an elaborate order. Paragraphs 45 and 46 of the said order are as follows :
(2.) FEELING aggrieved by the aforesaid order, the respondent -company filed an appeal to the Division Bench in Co. Appeal No.19/2009. By order dated 7th January, 2013, the Division Bench allowed the appeal and set aside the order of the learned Single Judge. The matter was remanded with the direction that the company petition be disposed of in accordance with law and with a further direction that in case an application is moved by the company under Rule 9 within 7 days, the same may also be decided in accordance with law.
(3.) AFTER hearing both the sides the Division Bench on 5.4.2013 passed the following order on the review petition : -
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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