HARISH PREMANI Vs. NATURAL ORGANOCHEM LIMITED

JUDGEMENT

(1.) THE present petition is preferred for seeking winding up of the Company i. e. Natural Organochem Limited.

(2.) HEARD Mr. Vaikil, learned Counsel appearing for the petitioner at length.

(3.) UPON hearing the learned Counsel for the petitioner, it appears that two grounds are mainly sought to be canvassed; one is that the Company has not commenced the business and the second is that it is just and equitable to wind up the Company.