MODERN GLASS INDUSTRIES Vs. ARYA FILAMENTS PRIVATE LIMITED

JUDGEMENT

(1.) This company petition has been filed under Sections 433(e) and 434(1)(a) of Companies Act for winding up of the respondent company.

(2.) Learned counsel for respondent has filed the preliminary objection dated 7/3/2017.

(3.) Instead of filing any reply to the objection learned counsel for petitioner has chosen to orally oppose it.