(1.) Admit. With the consent of the parties, the appeal is heard finally.
(2.) This is an appeal against the order and judgment of the learned company Judge admitting a petition filed by respondent No.1 for having the second respondent company - Etisalat D.B. Telecom Limited (hereinafter referred to as "the company") wound up under section 433 (f) of the Companies Act, 1956 on the ground that it is just and equitable to do so.
(3.) It is convenient to refer to the parties as they are arrayed in the petition. In the petition, Respondent No.1 to this appeal was the petitioner. The appellant was respondent No.2 to the petition. Respondent No.2 to the appeal - Etisalat D.B. Telecom Limited i.e. the company sought to be wound up was Respondent No.1 to the petition (hereinafter referred to as "the company"). Respondent Nos.3 and 4 - Delphi Investment Limited and Genex Exim Ventures Private Limited were respondent Nos.3 and 4 to the petition.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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