STAR COMPANY LTD. Vs. INDRAVATI PAPER MILLS LTD.

JUDGEMENT

(1.) Star Company Ltd., 65, Sir Hariram Goenka Street, Calcutta, through its director has by means of this petition under section 433(e) of the Companies Act, 1956 (for brevity hereinafter referred to as The Act') prayed for winding up of Indravati Paper Mills Ltd., Methodist Centre, Napier Town, Jabalpur (MP).

(2.) Prayers contained in the petition are manifold. The first prayer is that this Honble court be pleased to order that the respondent company Indravati Paper Mills Ltd. be wound up under section 433(e) of the Act.

(3.) The petition was admitted on 24.6.1994 and notices were issued. Notices as required under the Companies (Court) Rules, 1959, were published in the Hindi daily Newspaper 'Nav Bharat' published from Jabalpur and in the English daily Newspaper 'M.P. Chronicle' published from Bhopal and also in the official gazette of the State of Madhya Pradesh. The order sheet dated 23.9.1994 indicates that the service was effected and the publications have been filed on the record. The case was directed to be posted for final hearing on 21.10.1994. Since then on one pretext or the other, the case was adjourned.