AAR BEE ENTERPRISES PROPRIETOR AAR BEE CONTAINERS PVT LTD Vs. GYAN SECURITY PRESS LIMITED A COMPANY INCORPORATED AND REGISTERED

JUDGEMENT

(1.) Heard Sri Piyush Agarwal, learned counsel for petitioner. No one appears for the respondents.

(2.) This creditors winding up petition was filed, after giving notice under Section 434(1)(a) of the Companies Act, 1956, for non payment of Rs. 2,64,096.61 towards the supplies of 15 Kg. Ghee tin containers. In the notice dated 28.3.2000, the petitioner company also demanded 9% interest.

(3.) During the pendency of the winding up petition, the respondent company has paid the entire amount due towards the supply of the tin containers. The payments were made on 12.4.2002. According to the learned counsel for the petitioner,now only the interest which has been compounded and calculated at Rs. 2,08,990/in the application No. 77941 of 2002 filed on 25.4.2002, is due from the respondent company. In para 16 of the Counter Affidavit, the respondent company has denied the liability and the rate of interest.