MODI THREADS LTD Vs. HELAM BROTHERS

JUDGEMENT

(1.) This is an intended appeal from an order and judgment of an Hon'ble Single Judge dated 10 January 2006 seeking to wind up the appellant's company. There is a delay of thirty five days in seeking to prefer the appeal; prayer is made for filing of an opposition.

(2.) Opposition might be filed within three weeks from the date hereof. Reply within two weeks thereafter. Condonation of delay (of) application along with the appeal for summary disposal will come up thereafter in the list.

(3.) Although we have not yet entertained the appeal, yet, since there is a likelihood that the appeal might be entertained, an interim order has to be considered since the order attempted to be impugned outright passes the winding up order of the respondent's company. The company allegedly has 300 (three hundred) workers. Mr. Vijay Bahadur Singh submitted so. It is well known that if a winding up order is passed, the official liquidator becomes immediately entitled to possession of each and every bit of property and assets of the company including its registered office and all immovable properties also.