H L NARULA Vs. NORTHFIELD AUTOMOBILES LIMITED

JUDGEMENT

(1.) This is a petition under Section 433 read with Section 434 ot the Companies Act filed by the petitioning creditori for the binding up of the respondent Company.

(2.) The respondent had taken on rent premises being Flat No. 106, Guru Ram Das Bhawan, Ranjit Nagar Commercial Complex, New Delhi at a monthly rent of Rs.3420.00 exclusive of all charges. The premises were taken on rent w.e.f. 29.6.1983.

(3.) It is alleged that the rcspondents did not pay the rent as had been agreed to by them. Consequently a petition undersection l4(l)(a) of the Delhi Rent Control Act was filed. On 4th May, 1984 an order under Section 15(1) of the Delhi Rent Control Act was passed, directing the reipondeiit company to pay or deposit in Court the rent payable in respect of the said premises. The order under Section 15(1) was not complied with and consequeody the offence ofibe respondent was struck offunder Section 15(7) of the Delhi Rent Control Act. Thereafter an eviction order was passed on 13th March, 1985 and the possession of the premises was recovered by the petitioners on 18th March, 1985.