GANESH MADHAVLAL PATEL Vs. TRISUNS CHEMICAL INDUSTRY LTD

JUDGEMENT

(1.) THE present petition has been preferred by the petitioner under Sections 433 and 434 of the Companies Act, 1956 (hereinafter referred to as 'the Act') for appropriate order of winding-up of the respondent- Company ­ "Trisuns Chemical Industry Ltd.", having its registered office at Plot No.25 and 38, Sector No.2, Kandla Special Economic Zone, Gandhidham (Kutch) and having its office at 601, Anurag Apartment, Usmanpura, Ahmedabad.

(2.) IT is the case of the petitioner that the petitioner is engaged in the business of Castor Seeds, which include the activity of processing, packaging and storing Castor Seeds and Castor Oil in the form of raw material, unfinished goods, semi-finished goods, finished goods, whether packed or otherwise.

(3.) THE petitioner has further relied upon the entries, which were made in the Books of Accounts as well as communication dated 24.01.2012, whereby the respondent-Company has acknowledged that the amount is due and payable and in fact, the respondent-Company wanted sometime to settle the issue.