TATA DONNELLY LTD Vs. ANUPAM GLOBAL SOFT LTD

JUDGEMENT

(1.) THE present petition is preferred by the petitioner seeking winding up of the respondent company i. e. M/s. Anupam Global Soft Limited on the ground that the petitioner company has to recover the amount of Rs. 1,39,644/-, which has not been paid in spite of the statutory notice and, therefore, the respondent company is unable to pay and hence, be ordered to be wound up.

(2.) HEARD Mr. Nanavati, learned Counsel for the petitioner and Mr. Arvind Yadav, learned Counsel for Mr. Thakkar for the respondent company.

(3.) IT appears that the present petition has been preferred by the petitioner company described as 'm/s. Tata Donnelly Limited' and the contention of the respondent company is that on the date when the petition was preferred, the said company by that particular name was no more in the list of the companies maintained by the Registrar of Companies, since after 2000, the company's name was changed to M/s. Tata Info Media Limited and thereafter, it was again changed to M/s. Tata Info Media (India) Limited.