MARUTI CHEMICALS Vs. HARIHAR CHEM LIMITED

JUDGEMENT

(1.) The petitioner, namely, M/s. Maruti Chemicals, sole proprietary concern of Shri Babubhai P. Patel has filed this winding up petition against the respondent Company under the provisions of the companies Act, 1956.

(2.) This Court has issued notice on 2.2.2007. Mr. Bhavesh Chokshi, learned advocate appears on behalf of the respondent Company. The petition was admitted and order of advertisement was passed on 23.4.2007 directing the petitioner Company to advertise the notice of admission of petition in two newspapers, namely, "Indian Express" (English daily) and "Divya Bhaskar" (Gujarati daily), both Ahmedabad editions. Publication in Government Gazette was dispensed with.

(3.) Pursuant to the said order, the advertisement was published in two newspapers and affidavit to this effect was filed on 15.5.2007. Alongwith the said affidavit newspaper cuttings were also produced on the record of this petition.