PAWAN KUMAR KHULLAR Vs. KAUSHAL LEATHER BOARD LIMITED

JUDGEMENT

(1.) The petition contains a prayer for winding up of the Company known as 'Kaushal Leather Board Limited', which is a company registered under the Companies Act, 1956.

(2.) Learned counsel relied on provisions of Section 433 sub-section (c) in support of her submissions for order of the winding up of the Company. Sub-section (e) of Section 433 of the Companies Act, 1956 is as extracted below:

(3.) The petition is at the behest of Pawan Kumar Khullar, who was an employee of the company and his salary has not been paid by the company and, therefore, for not payment of the salary the petitioner has approached this Court and prayed that company itself be wound up. The provision as relied on by the learned counsel for the petitioner says that the company may be wound up by the Court if the company is unable to pay the debts.