JAYANT PIPE SYNDICATE Vs. ARCHON ENGICON LIMITED

JUDGEMENT

(1.) Heard learned advocate Mr. M.B. Gandhi for the petitioner and learned advocate Mr. D.V. Bhavsar for the respondent through video conference.

(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 R.M. Chhaya) issued notice on 8/8/2016. The Court admitted the matter vide order dated 9 th September, 2016, however, order of publication was deferred. The Court thereafter vide order dtd. 8/9/2017 directed that notice of admission shall be published in two newspapers in Ahmedabad Edition, however, publication in the official gazette was dispensed with.