BELA W/O VIKRAM Vs. SETH INDUSTRIES LTD

JUDGEMENT

(1.) THE company petition is for admission. Heard Mr. Sanglikar, learned Counsel for petitioner and for applicant in Application No.322 of 2005, Mr. Singh, learned Senior Counsel for respondents. In so far as Company Application No.876 of 2005 heard Mr. Ardeshir for applicant therein. Ms.Gayatri Singh appears for one of the workman. The arguments canvassed by her have also been heard.

(2.) ALTHOUGH, the company petition has been filed by petitioners by impleading several parties, essentially it is for winding up of the Respondent No.1 company.

(3.) IT is not necessary to go into the aspect as to whether petitioners could have presented a petition independently under section 433 and 434 of Companies Act to this Court, as according to respondents, there are no dues payable to them by first respondent company.