REGENT COMPUTRONICS PVT. LTD.

Chitturi Rayan Babu Appellant

V/S

Soujanya Hotels (P) Ltd. Respondents

Referred Judgements :-

JUDGEMENT

(1.) C.P. No. 221 of 1998 filed by the minority shareholder and the petitioners-creditors in other winding up petitions are different.

(2.) The facts alleged in all the petitions are almost similar. The petitioners seek winding up of the same company, viz., Soujanya Hotels (P) Ltd., Rajahmundry. This order will dispose of all the petitions.

(3.) Briefly, the facts pleaded in C.P. No. 221 of 1998 are : the respondent company was incorporated under the Companies Act, 1956, to carry on the business of a hotel : restaurant, refreshment rooms, hotels, boarding, lodging houses, open air booths, business of licensed victuallers, tavern caterers and purveyors of refreshment and stores of every description, business of proprietors of clubs, reading rooms and other recreation rooms and refreshment rooms and to afford accommodation for meetings and gatherings of all descriptions whether social, commercial or otherwise and to let on lease or otherwise the whole or any part of the property of the company for any of the above mentioned purposes or otherwise.

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CHITTURI RAYAN BABU Vs. SOUJANYA HOTELS (P) LTD.

Referred Judgements :-

JUDGEMENT

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