DIGITAL MULTIFORMS LTD Vs. KALYAN PAPER

JUDGEMENT

(1.) <DJG>D.A.MEHTA, J.</DJG> The appellant herein is the Company against whom an order of winding up came to be made by the Company Court on 21.2.2006 in Company Petition Nos. 30 & 31 of 2005. Vide order dated 31.3.2006 in Company Application No.164 of 2006 the said order dated 21.2.2006 was recalled. Subsequently in Company Application No. 371 of 2006 an order came to be made on 8.8.2006 whereunder the intervening order dated 31.3.2006 was recalled and earlier order dated 21.2.2006 directing the appellant Company to be wound up with all consequential consequences was revived and made effective.

(2.) The appellant in both the appeals filed two Misc. Civil Applications being Misc. Civil Application Nos. 215 and 216 of 2006 seeking review and recall of order dated 8.8.2006. However, the Company Court rejected the said applications on 5.12.2008.

(3.) Thereupon the appellant preferred two more Misc. Civil Applications being Misc. Civil Application Nos. 118 and 119 of 2008 on 22.12.2008 wherein following prayers were made : O.J.APPEAL No. 18 OF 2010.