KAMLESH TRADING COMPANY Vs. KIRAN PROCESSORS PRIVATE LIMITED

JUDGEMENT

(1.) Heard learned advocate Mr. Tirth Nayak for learned advocate Mr. Sanjay Gupta for the petitioner.

(2.) Registry has wrongly shown the name of learned advocate Mr. Vishwas K.Shah for the petitioner- Kamlesh Trading Company which is a creditor of the respondent company, sought to be wound up by Company Petition No.204/2009.

(3.) 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.