GENDALAL BHAGGAJI Vs. SAJJAN MILLS LTD

JUDGEMENT

(1.) THIS order shall govern the disposal of I. A. No. 2032 of 1986, filed on behalf of the President, Mill Mazdoor Sangh, Ratlam, under Section 530 (1) (b) of the Companies Act, 1956.

(2.) THE petitioner firm, Gendalal Bhaggaji, has filed a winding-up petition against the respondent company under Sections 433, 434 and 439 of the Companies Act, 1956, as the respondent company is unable to pay its debts. On notice of show cause having been issued to the respondent company as to why the petition for winding up be not admitted, the respondent company, by their reply, have shown cause.

(3.) THE petitioner filed I. A. No. 949 of 1986 for appointment of a provisional liquidator, notice of which was given to counsel for the respondent company.