REECA ENGINEERS Vs. MILES MOTORS PRIVATE LIMITED

JUDGEMENT

(1.) THE present petition has been preferred by the petitioner seeking winding up of respondent company under Section 433 read with Section 434 of the Companies Act (hereinafter referred to as 'the Act' ).

(2.) HEARD Mr. Patel for the petitioner and Mr. Soparkar appearing with Mr. Bhatt for the respondent company.

(3.) UPON hearing the learned counsel appearing for both the sides, it appears that as per the petitioner the amount outstanding is of Rs. 1,00,92,107/- which is required to be paid by the respondent company and has not been paid in spite of the statutory notice served upon the respondent company and therefore the petition for winding up.