ISHWAR INDUSTRIES LTD Vs. LAKSHMI MACHINE WORKS LTD

JUDGEMENT

(1.) This intra-Court appeal challenges the order dated 12.1.2009 passed by the learned Single Judge of this Court, dismissing the Company Petition No.16 of 2009 along with Company Application No.311 of 2009 seeking winding up of the respondent-Company.

(2.) The Court heard the learned counsel appearing for the appellant and also for the caveator/respondent.

(3.) The appeal is arisen under the following facts and circumstances:-