NEELNANDAN POLYMERS LIMITED Vs. SURESH GOPICHAND KESWANI

JUDGEMENT

(1.) Heard learned advocate Mr. Pavan S. Godiawala for the accused and Official Liquidator of the Company [In Liquidation].

(2.) This criminal case is filed by the Official Liquidator under sec. 454 of the Companies Act, 1956 as the accused persons did not file statement of affairs within the stipulated time.

(3.) Accused Nos. 1 to 4 were the Directors of the Company as on the date of winding up of the Company [In Liquidation] i.e. Neelnandan Polymers Limited.