SHREEJI CONCAST LTD. Vs. SHREEJI OXYGEN P. LTD.

JUDGEMENT

(1.) THE applicant, original respondent -company, has filed this application praying for recalling and reviewing the order dated August 25, 2005, passed by this Court in Company Petition No. 66 of 2002 and for restoration of the said winding up petition. Since the winding up order was passed on August 25, 2005, and the present application was filed on April 26, 2006, the applicant has also prayed for condonation of delay in filing this application.

(2.) THE brief facts giving rise to the present application are as under:

(3.) PURSUANT to the said order, the official liquidator took possession of the registered office, all properties effect and actionable claims of the applicant -company on November 8, 2005.