SUN INDUSTRIES Vs. SHARDA SYNTHETICS P. LTD.

JUDGEMENT

(1.) Heard.

(2.) This is a petition for winding up of the respondent-company under Sections 433 and 434 of the Companies Act, 1956. The petitioners have claimed unpaid price of goods sold and supplied during the period from September, 2006 to May, 2007.

(3.) According to the respondent-company they have made part payments of the said goods but are entitled to protection under sections 22 and 21(a) of the Sick Industrial Companies (Special Provisions) Act, 1985 ("the SICA") in view of the fact that a reference was registered on December 15, 2005.