IRVINE SERVICES LIMITED Vs. UMIYA CERAMICS PVT. LTD.

JUDGEMENT

(1.) Heard learned advocate Mr. Harmish Shah for the petitioner and learned advocate Mr. P.T. Jasani for the respondent.

(2.) This petition is filed for winding up of the respondent-Company as it has failed to pay the debt of the petitioner under Sec. 433, 434 and 439 of the Companies Act, 1956.

(3.) This Court (Coram : Hon'ble Mr. Justice S.R. Brahmbhatt, As His Lordship was then) issued notice on 8/7/2014. Thereafter, the matter was adjourned from time to time at the request of the learned advocates for either sides. On 28/8/2017, this Court (Coram : Hon'ble Mr. Justice R.M. Chhaya) admitted the petition, however, advertisement of the petition was deferred.