DEMACH ENGINEERS PRIVATE LTD. Vs. WINNY XAVIER

JUDGEMENT

(1.) THE respondent in the company petition is the applicant herein. This application is filed praying for the grant of the following reliefs :

(2.) THE application is supported by an affidavit dated February 28, 1983. This is opposed by the petitioner in the company petition.

(3.) ON June 30, 1983, the proceedings recorded are to the following effect: