K K RAY PRIVATE LTD Vs. STATE

JUDGEMENT

(1.) This is an important point of procedure which requires to be settled by this court. The point arises in this way :

(2.) This is an application for winding up intended to be presented in the department of this court by the solicitors, Messrs. Orr, Dignam & Co., who are representing petitioners, Franklin Square Agency Inc., an American company.

(3.) This petition for winding up was signed by one Michael Michaelson, President and Principal Officer of Franklin Square Agency Inc. and verified by two affidavits sworn before a Notary Public, Elizabeth Levy of New York, U.S.A., authorised to administer oath by laws of the State of New York, U.S.A.