KAILASH ISPAT Vs. SATLUJ STEEL ROLLING MILLS PVTLTD

JUDGEMENT

(1.) Heard learned advocate Mr. A.M. Patel for learned advocate Mr. Salim M. Saiyed the petitioner.

(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 30/4/2013. It appears that thereafter vide order dtd. 2/9/2013, this Court (Coram : Hon'ble Mr. Justice K.M. Thaker, As His Lordship was then) dismissed the petition for non-prosecution. The Court thereafter vide order dtd. 13/9/2013 recalled the said order and restored the petition to its original file. Thereafter, this Court (Coram : Hon'ble Mr. Justice R.M. Chhaya) admitted the matter vide order dtd. 13/2/2014. However, advertisement of the petition was deferred.