LECOANET HEMANT INDIA LIMITED Vs. INTERGLOBE AVIATION LIMITED

JUDGEMENT

(1.) THIS company petition under Sections 433 (e), (f) and 434 (l) (b) of the companies Act 1956 (the Act) has been filed by the petitioner company to seek orders for winding up of the respondent company, namely, Interglobe aviation Limited.

(2.) THE petitioner is a private limited company. The present petition has been filed on behalf of the petitioner through one Sh. CD. Kingsly, appointed as the authorized representative of the petitioner company the board resolution dated 09. 01. 2007. It is stated that Mr. Hemant Sagar and Mr. Lecoanet, the promoters of the Petitioner company are world renowned for their innovative, exquisite and exclusive garment designs since the year 1984. They have been known to produce the ready to wear line of garments every season under the name "lecoanet Hemant".

(3.) THE respondent is a company incorporated under the Act having its registered office at Delhi. The authorized share capital of the respondent company is 155,00,00,000. The paid up capital of the respondent company as on 31. 08. 2006 as per the balance sheet filed with the Registrar of companies on 31. 03. 2006, was Rs. 99,00,00,000/ -. The respondent is a company within the Interglobe Enterprises Group, a travel corporation diversified in the field of aviation management, travel related services etc. The respondent company is engaged in the business of aviation and air transport services. It is responsible for, manages and control the airline indigo for servicing destination within the country.