INDUSIND BANK LTD Vs. GUJARAT OPTICAL COMMUNICATION LTD

JUDGEMENT

(1.) THE Company Petition No.149 of 2000 is filed by Indusind Bank Ltd., under Sections 433 and 434 of the Companies Act, 1956 for winding up of the respondent Company on the ground that the respondent Company has failed to discharge its liabilities towards the petitioner.

(2.) SIMILARLY , Company Petition No.31 of 2002 is filed by PNB Asset Management Co. Ltd., for winding up of the respondent Company.

(3.) ONE more Company Petition i.e. Company Petition No.13 of 2005 was filed by P.G.Foils Ltd. for winding up of the respondent Company. However, the said Company petition was dismissed by this Court on 28.11.2008 for want of prosecution as the petitioner failed to issue public advertisement for admission of the petition.