SARASWATI PRINTERS Vs. BLESSING ADVERTISING PVT LTD

JUDGEMENT

(1.) On 28.02.2018 I had heard the learned counsel for the parties and indicated that I am inclined to admit the petition to appoint the OL as provisional liquidator. At that stage, the learned counsel for the respondent sought an opportunity to take instructions from his client regarding payment of the dues of the petitioner. Thereafter, the learned counsel for the respondent has taken two adjournments on 19.03.2018, 03.04.2018 and now the matter has been fixed for today.

(2.) Today, the learned counsel for the respondent states that he is not getting instructions from his client and he would like to withdraw from the matter. I, hence proceed to decide the petition.

(3.) This winding up petition has been filed by the petitioner under Sections 433(e), 434 and 439 of the Companies Act, 1956 (hereinafter referred to as the Act) seeking winding up of the respondent company.