JAGATJIT BROWN FORMAN (INDIA) LTD. (IN LIQUIDATION) THROUGH THE OFFICIAL LIQUIDATOR Vs. SEN LAW AND COMPANY

JUDGEMENT

(1.) This is an application moved by the official liquidator under Sec. 446 of the Companies Act, 1956 praying for recovery of an amount of Rs. 46041.84, along with interest @ 18% per annum, from the respondent - M/s. Sen Law and Company.

(2.) Pursuant to a petition filed on 14th December, 1999, M/s. Jagatjit Brown Forman Pvt. Ltd. was directed to be provisionally wound up on 19th December, 2003 and final winding up orders were passed by this Court on 12th January, 2005. The official liquidator attached to this Court was appointed as its liquidator.

(3.) The company in liquidation, i.e. M/s. Jagatjit Brown Forman Pvt. Ltd., was in the business of manufacture and sale of liquor and alcoholic beverages and other consumer products.