(1.) IN these three company petitions while the petitioner is common the respondents are different. Since the facts in all these cases are similar and the points arising are identical, they are heard and being disposed of together.
(2.) THESE petitions are filed under Sections 433, 434(1)(c) and 439(1)(b) of the Companies Act, 1956 (for short, 'the Act') for an order to wind up the respondents for non -payment of the alleged debts due to the petitioner. For convenience, Company Petition No. 219 of 2014 is treated as the lead case and the facts therein are proposed to be referred in this judgment.
(3.) THE respondent, a company incorporated under the Act, is involved in the microfinance business in India with the aim of providing loans to small farmers, small businessmen and agriculturists. Its business activities spread over in the two States of Andhra Pradesh and Telangana with its Headquarters at Hyderabad.
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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