PAREEK AGENCIES PVT. LTD. Vs. CHANDANMAL RAIJADA

JUDGEMENT

(1.) The company is not represented even at the second call. No affidavit-in-opposition has been filed by the company despite obtaining directions therefor on November 22, 2011.

(2.) The claim of the petitioner is on account of money lent and advanced. The petitioner relies on balance confirmation certificates issued by the company for the financial years ended March 31, 2007, March 31, 2008, March 31, 2009 and March 31, 2010. The statutory notice was sent on July 4, 2011 claiming a sum of Rs. 2,66,193/- together with interest thereon at 15 per cent per annum. In response, the company wrote back on July 15, 2011 disputing the claim.

(3.) However, the company is not represented and has chosen not to file any affidavit. Nothing in the company's reply to the statutory notice can detract from the balance confirmation certificates that the petitioner has relied on.