KAILASH PRASAD MISHRA Vs. MEDWIN LABORATORY P LTD

JUDGEMENT

(1.) This order shall govern the disposal of I. A. No. 1264 of 1985 which is filed on behalf of the petitioner under Section 450 of the Companies Act, 1956, for appointment of a provisional liquidator.

(2.) The petitioners have filed a petition under sections 433(f), 439(1)(c) and (6), 397, 398, 400, 402, 403 and 539 of the Companies Act, 1956, read with rule 95 of the Companies (Court) Rules, 1959, with a prayer to wind up the company.

(3.) The respondent company, M/s. Medwin Laboratory P. Ltd., was incorporated on December 21, 1977, under the Companies Act, 1956, as a private limited company of which the registered office is at Indore. The authorised share capital of the company is Rs. 5 lakhs divided into 5,000 equity shares of Rs. 100 each. The amount of the paid-up capital is Rs. 3,54,200 divided into 3,542 equity shares of Rs. 100 each. The objects for which the company was established are as under :