SANJAY AGGARWAL Vs. GITANSHI POLYCHEM PVT. LTD

JUDGEMENT

(1.) The petitioner has filed the present winding up petition against the respondent company.

(2.) The case of the petitioner is that the petitioner had over a period of time given Rs.97,50,000/- as loan to the respondent company. It is contended that respondent company failed to pay interest of sum of Rs.5,75,164/- to the petitioner as was mentioned in the TDS Certificate issued to the petitioner.

(3.) It is stated that for the year ending 31st March, 2011, there was a credit balance of Rs. 1,03,25,164/- in the Books of Accounts of the respondent company.