GAYA TEXTILES PRIVATE LTD Vs. STATE

JUDGEMENT

(1.) This is an application for winding up of Gaya Textile Private Limited (hereinafter referred to as the Company). The petitioner's case is that sometime in April 1964 the Company entered into a contract in writing with the petitioner under which the Company agreed to buy and take delivery from the petitioner 2 ring frames. The Company agreed to pay 25 per cent of the price in cash with the order and balance of the price against delivery of Railway Receipt or any other documents through Bank. It is alleged that it was also agreed that one ring frame materials with short bottom apron arrangements and ona ring frame materials with long bottom apron arrangements would be supplied by the petitioner to the Company. Under tha terms of the agreement after satisfactory working of the said 2 ring frames, the Company was to confirm a provisional order for -38 other ring frames.

(2.) Pursuant to the contract the Company paid the sum of Rs. 8,730 being 25 per cent of the price of the said two frames. The petitioner sent the two ring frames to the Company on or about September 30, 1964 and sent the documents and demand drafts for two sums of Rs. 14,772.24 and Rs. 16,312.86 aggregating to a sum of Rupees 31,085.10 being the balance of price after giving credit to the Company for the said sum of Rs. 8,730

(3.) It is alleged that the goods were duly delivered to the Company, who wrong-fully failed and neglected to pay the said bills or any portion thereof in spite of demands. It is also alleged that by a letter dated January 3, 1965, the Company inter alia admitted the erection of the said two ring frames supplied by the petitioners at its mills in pursuance of the contract between the parties. The petitioner thereafter sent several letters and telegrams demanding payment of the balance of the price of the ring frames sold and delivered to the Company. On or about June 17, 1965, ona Rohit Mehta and one A. K. Ghosh of Textile Engineering and Trading Agency, who was the sole selling agent of the petitioner, met two of the Directors of the Company at its registered office, when the latter promised to pay a sum of Rs. 32,361.18. This was followed by the statutory demand notice for the amount claimed and thereafter this petition was presented and usual directions obtained for advertisements