(1.) This is the stage of passing of a receiving order on a winding up application. The winding up application is based upon a statutory notice which called for payment of six bills which had been raised upon the company for sale and supply of iron scrap materials.
(2.) The sixth of the said bills dated June 1, 1992, for Rs. 3,33,000 and odd is not disputed. The disputes, if disputes those can be called, are raised with regard to the other five bills respectively dated April 27, 1992, May 2, 1992, May 11, 1992, May 12, 1992 and again May 12, 1992. The claims on the six bills aggregate in the principal Rs. 13.75, lakh approximately.
(3.) It is the admitted position between the parties that they have had transactions from the year 1988 and that there were no substantial disputes between the parties for the period ending with the financial year 1991 -1992, i.e.; until the expiry of the month of March 1992.