STATE BANK OF INDIA Vs. SHIV METAL INDUSTRIES

JUDGEMENT

(1.) THE common applicant Bank has preferred these three summons dated 22.4.2013 which are registered as Company Application Nos. 159 of 2013, 160 of 2013 and 161 of 2013. The said applications are filed in Company Petition Nos. 129 of 2012, 128 of 2012 and 1 of 2012 respectively. In the said applications, the applicants have prayed for almost similar relief.

(2.) ON 1.8.2013, this Court heard Mr. Bhatt, learned advocate for the applicant and Mr. Pahwa, learned advocate for the opponent company, at length as regards the request made by the applicant vide the said three summons.

(3.) WHAT emerges from the summons and the affidavit is the fact that the opponent No.2 company owes huge amount -on having failed to repay loans to various banks and financial institutions, which various banks and financial institutions have extended by different modes like loan, cash credit facility/over draft, advance against stock, etc. and that the respondent also owes payments to other creditors who have provided/supplied either services or goods to the respondent company and the respondent has, allegedly, not paid for such services and/or goods supplied/provided to the respondents in the above mentioned three petitions.