HARIKRIPA PAPER COMPANY Vs. DIGITAL MULTIFORMS LIMITED

JUDGEMENT

(1.) Mr. Ajay R. Mehta, learned counsel for the petitioner in each case. None for the respondent though name of Mr. Sanjay M. Amin is shown on the daily board.

(2.) As the matters are listed for final hearing, I proceeded exparte against the respondent and heard Mr. Mehta for the petitioner. Company Petition No. 30/05 has been filed by M/s. Harikripa Paper Co., a trader dealing in paper and paper boards and also working as agent for supply of paper and paper boards manufactured by various manufacturers. Company Petition No. 31 of 2005 has been filed by M/s. Kalyan Papers, who are also traders of paper and paper boards and also working as agents for supply of paper and paper boards manufactured by various manufacturers.

(3.) According to M/s. Harikripa Paper Company, the respondent company, namely, M/s. Digital Multiforms Limited, having its registered office at 60/1, Village Palodia, Taluka-Kalol, District:Mehsana, is a paper limited company incorporated under the provisions of the Companies Act, 1956. According to the petitioner, registered office of the respondent company is situated at 60/1, Village Palodia, Taluka-Kalol, District:Gandhinagar. It is the submission of the petitioners that the authorized capital of the respondent company is Rs. 4,50,00,000/- divided into 45,00,000 shares of Rs. 10/- each, whereas subscribed and paid up capital of the company is Rs. 4,22,10,000/- divided into 42,21,000 fully paid up shares of Rs.10/- each. According to the petitioners, the petitioners and the respondent company were having good business relations and were having business for last more than ten years. The petitioners, as per the requirements of the respondent company used to supply, sell and deliver various quantity of paper and for such sale used to raise the invoices against the respondent company.