BAJAJ ORGANICS LIMITED Vs. SPROLAC LABORATORIES (P) LTD.

JUDGEMENT

(1.) This is an application for winding up of the respondent company under section 433E and F of the Companies Act.

(2.) It is a matter of record that the petition was admitted on 21.6.1996 and advertisement was ordered on 3.9.1996. The petition was accordingly advertised as per rules.

(3.) No representation was made on behalf of the respondent company after filing of the counter.