MAGNANIMOUS TRADE AND FINANCE LIMITED A COMPANY INCORPORATED UNDER AND IN Vs. U P ALLOYS PRIVATE LIMITED A COMPANY INCORPORATED UNDER AND IN ACCORDANCE

JUDGEMENT

(1.) The present Company Petition purporting to be under Section 433 of the Companies Act, 1956 has been filed by M/s Magnanimous Trade and Finance Limited (hereinafter also referred to as "the Petitioner-Company"), interalia, praying that the Company, namely, M/s U.P. Alloys Private Limited having its Registered Office at 93-A, Factory Area, Fazalganj, Kanpur Nagar-208012 (hereinafter also referred to as "the Respondent-Company") be wound up by and under the directions of this Court.

(2.) It is, interalia, stated in the Company Petition that the Petitioner-Company is a Company Limited by shares and has been incorporated under and in accordance with the provisions of the Companies Act, 1956; and that the Petitioner-Company has its Registered Office at 26/76, Karachi Khana, Kanpur Nagar.

(3.) It is, interalia, further stated in the Company Petition that the Respondent-Company is a Company limited by shares, haying been incorporated under and in accordance with the provisions of the Companies Act, 1956, and has its Registered Office at 93-A, Factory Area, Fazalganj, Kanpur Nagar-208012.