(1.) The present company petition is filed under sections 433 and 434 of the Companies Act, 1956. The claim of the petitioner is in the sum of 220,273 Euros arising out of supply of wines and champagne to the respondent company.
(2.) Some of the material facts of the present case are as under:-
(3.) The petitioner is a foreign company and is inter alia engaged in manufacturing of different kinds of wine and champagne. The respondent is an Indian company and is inter alia carrying on business in distribution and sale of wine and champagne under an agreement dated 6-10-2001 entered into by and between R. R. International which is a division of the respondent company and the petitioner. It was agreed that M/s. R. R. International shall be appointed as the exclusive distributor for distribution of Veuve Clicquot ponsardin and Krug Champagne and other wines from the Clicquot Asia portfolio on various terms and conditions as set out in the said agreement.
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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