HARISH PREMANI Vs. NATURAL ORGANOCHEM LIMITED

JUDGEMENT

(1.) The petitioner -appellant herein aggrieved by the judgement and order dated 11th October 2007 rendered by the learned Company Judge in Company Petition No.188 of 2007 is before this Court. The learned Company Judge was pleased to dismiss the petition.

(2.) The case of the petitioner -appellant herein is that section 433 of the Companies Act, 1956, (hereinafter referred to as "the Act") provides for winding up of a company by a Tribunal. Clause (c) of section 433 of the Act, which reads as under:

(3.) The learned Company Judge has observed in para 3 as under: