TATA SSL LIMITED Vs. SHAKTHI CONCRETE INDUSTRIES LIMITED

JUDGEMENT

(1.) The petitioner, i.e., M/s Tata SSL Limited, has filed the present petition for winding up the respondent company under sections 439(1)(b) and 433(e) read with section 434(1)(a) of the Companies Act, 1956.

(2.) It is averred by the petitioner that it is a registered company, registered under the Companies Act, 1956, having its registered office at Dattapara Road, Borivli (East), Bombay 400 066.

(3.) It is further stated by the petitioner that the respondent, M/s Shakthi Concrete Industries Limited, was incorporated on 16.12.1987 in the State of Andhra Pradesh as a public limited company under a certificate of incorporation No. 01-8081, dated 16.12.1987. The registered office of the respondent company is situated at No. 28, Krishna Complex, 6th floor, Tilak Road, Hyderabad. The authorised share capital of the respondent company as on 30 Sept., 1995, is rupees four crores divided into 40,00,000 equity shares of Rs. 10 each. The issued, subscribed and paid up capital of the respondent company as on 30 Sept., 1995, is Rs. 1,85,00,000 divided into 18,50,000 equity shares of Rs. 10 each. The main objects of the respondent company are to design, manufacture, produce, buy, sell, prepare for market, treat, cure, submit to any process, trade in import export or otherwise deal in and carry on business of spun-concrete poles, pipes and other secondary concrete products.