KARINKALLAYI UNNIKRISHNAN Vs. AMRIT CEMENT LIMITED

JUDGEMENT

(1.) In the arena of litigation, more often than not, if good sense prevail, matters would not have travelled endlessly which at times create frustration and even loss of faith in the judicial system, without pinpointing or blaming the parties involved thereto.

(2.) Here is a case where after prolonged litigation, the parties have finally arrived at an amicable settlement as far as the proceedings herein are concerned.

(3.) Briefly stated, the petitioner has preferred an application before this Court under Sec. 433 (e), 433 (f) read with Sec. 434 (a) and (c) and also Sec. 439 (1) (b) of the Companies Act, 1956 with a prayer inter alia, for winding up of the respondent Company and payment of a sum of Rs.54,79,947.00 (Rupees fifty-four lakhs seventy-nine thousand nine hundred and forty-seven) only together with interest thereon.