MACROPLAST PVT LTD Vs. STATE OF ALLAHABAD

JUDGEMENT

(1.) Shri Rahul Mishra holding brief for Shri Vivek Chaudhary, learned Counsel for the petitioners and Shri Dharmesh Chaturvedi, learned Counsel for the respondent-company (namely, M/s Macroplast Pvt. Ltd.) are present.

(2.) The aforesaid Company Petition No. 149 of 1998 was filed by the petitioners under Sections 433(e) and 434(1) of the Companies Act, 1956, inter-alia, praying for winding up the respondent-company, namely, M/s Macroplast Pvt. Ltd. having its Registered Office at A-14, Old Kavi Nagar, Ghaziabad (U.P.).

(3.) By the order dated 25th May, 1999, this Court, inter-alia, directed that the Company Petition be advertised under Rule 24 of the Companies (Court) Rules, 1959, and the petitioners were granted three weeks' time for taking steps in this regard.