BHARWANI BROS. & CO. Vs. MOTOROL (INDIA) LTD.

JUDGEMENT

(1.) Present orders shall govern the disposal of these seventeen company petitions presented by different petitioning creditors against the respondent-company known as 'Motorol (India) Ltd.' for winding up.

(2.) The respondent-company have got their office at Rinki R & D Centre, near Bombay Shopping Centre, R.C. Dutt Road, Baroda, and have got the Corporate Office at 116/117, Swastik Chambers, Sion-Trombay Road, Chembur, Bombay-400 071. The nominal capital of the respondent-company is Rs. 6 crores divided into 60 lakhs of equity shares of Rs. 10. The issued, subscribed and paid-up capital of the respondent-company is Rs. 5,83,71,660.

(3.) The following table shows the company petition number, the name of the petitioning creditor, the amount outstanding and the nature of the claim : <FRM>JUDGEMENT_80_LAWS(GJH)8_1999.html</FRM>