ACHAL ALLOYS Vs. UCO BANK

JUDGEMENT

(1.) This appeal presented under section 483 of the Companies Act, 1956 is directed against the order dated 6.7.93 rendered by the learned Company Judge of this court in Company Petition No. 4/91.

(2.) Briefly stated, the facts of the case are that the respondent (who is petitioner in the company petition) filed the petition before the Company Judge under sections 433 and 434 of the aforesaid Act claiming winding up of the company. The Company Judge issued show cause notice against admission and interim relief on 16.8.91. The appellant filed reply to the show cause notice in oppugnation and opposed the admission as well as the interim relief. The Company Judge, after hearing both the sides, passed a detailed order on 6.7.93 admitting the aforesaid petition for final hearing. It is this order of admission which is challenged herein.

(3.) Ujjain Rolling Mills Workmen Union filed I.A. No. 3047/9A seeking intervention in the appeal. None, however, appeared today to press this application. This application is, therefore, dismissed in default.