DEUTSCHE TRUSTEE COMPANY LTD Vs. MASCON GLOBAL LTD.

JUDGEMENT

(1.) Deutsche Trustee Company Ltd. has invoked the jurisdiction of this Court under section 433(E), 434(1)(A) and 439 of the Companies Act, 1956, read with Rule 95 of the Company (Court) Rules, 1959, for winding up of the respondent company on account of its inability to discharge admitted liability.

(2.) The petitioner is a Company incorporated under the laws of England, and is engaged in the business of providing corporate trustee services.

(3.) The respondent M/s.Mascon Global Ltd. is a public Limited company registered under the Companies Act, 1956 on March 22, 1991, and is listed on the Bombay Stock Exchange of India Ltd. The registered office of the respondent company is situated at 2nd Floor, RR Towers, IV, T.V.K. Industrial Estate, Guindy, Chennai, Tamil nadu.