SAMRATH GUPTA Vs. MADHUBAN ELECTRONICS PVT LTD

JUDGEMENT

(1.) This petition is filed under Sections 433(c) of the Companies Act, 1956 seeking winding up of the respondent - Company.

(2.) The case of the petitioner is that the respondent Company was incorporated on 009.2005 but even after the expiry of seven years, the Company has not commenced any business activity.

(3.) The petitioner is a director of the Company. The petitioner along with three other persons, namely, Mr.Girish Bansal, Mr.Ashok Aggarwal and Mr.Anoop Aggarwal had purchased all shares of the Company. The old promoters have resigned from the Company.