GADADHAR DIXIT Vs. UTKAL FLOUR MILLS PVT LTD

JUDGEMENT

(1.) The petitioner is a shareholder and one of the members in the board of directors of the company M/s. Utkal Flour Mills Private Limited situated at Charampa (Bhadrak) in the district of Balasore. The petitioner, in this application, seeks winding up of the company under Section 433(f) of the Indian Companies Act, 1956, on just and equitable grounds. The allegations in the application on the basis of which the aforesaid prayer has been made are as follows: (a) That the above named company was originally a partnership firm prior to its conversion and incorporation as a company under the Indian Companies Act, 1956. The partnership consisted of seven partners, namely, 1. Ramakrishna Sharma,

(2.) SMT . Durgadevi Sharma,

(3.) SACHIKANTA Routray,