DASSNAGAR PRECISION ENGG. (P.) LTD. Vs. UTPAL BHATTACHARYA

JUDGEMENT

(1.) This appeal is directed against a judgment and order dated 19-5-1999 passed by a learned single judge of this Court whereby and whereunder a petition for winding up of a company under sections 433 and 434 of the Companies Act, 1956 was admitted for a sum of Rs. 4 lakhs inclusive of interest, and the appellant has been directed to pay the said amount on or before 15-6-1999 upon failure whereof the petitioner respondent was granted liberty to publish advertisement, one in the Statesman and one in the Bartaman.

(2.) The basic fact of the matter is not in dispute.

(3.) The respondent allegedly runs a business in consultancy under the name and style of Micro Trading Control. The appellant herein is a company registered and incorporated under the Act and carries on business of manufacturing of general engineering goods and other allied products. Admittedly the company entered into a contract with NSL Limited formerly known as Nagarjuna Steels Limited, inter alia, for fabrication of Cable tray, erection of panels and control desk, inter panel cable laying and dressing laying of power, control and sending cables PLC wirings, earthing and other related jobs.