J M D MEDICARE LTD Vs. SIEMENS AKTIENGASELLSCHAFT

JUDGEMENT

(1.) This petition has appeared after admission. The order of admission was appealed against and the appeal was withdrawn. Advertisements have been issued, but no other person has come up either to support or to oppose the petition for winding up of the company.

(2.) The order of admission was passed on July 7, 2005. The Court was prima facie satisfied the company was unable to pay its debts and that the claim of the petitioner was indisputable. The petition was admitted for Euro 786,306 with interest at the rate of 6.5 per cent per annum from September 8, 2003. The company was afforded an opportunity to pay off the entire amount, inclusive of interest in 48 equal monthly instalments beginning from August 1, 2005.

(3.) No money was tendered and advertisements were published.