PESTICIDES INDIA LTD Vs. BHAGWANPURA SUGAR MILLS LTD

JUDGEMENT

(1.) THIS order shall dispose of C. P. No. 14 of 1993, C. A. No. 29 of 1993, C. A. Nos. 73 and 244 of 1993.

(2.) C. P. No. 14 of 1993, was filed by the petitioner against Bhagwanpura Sugar Mills Ltd. with its registered office at Dhuri Distt. Sangrur, under Sections 433, 434 and 439 of the Companies Act, 1956 (hereinafter referred to as the Act) for winding up the respondent company.

(3.) IN response to the notice issued in the main petition, C. A. No. 73 of 1993, was filed on behalf of the respondent-company praying for dismissal of the petition being not maintainable. Thereafter, an application i. e. C. A. No. 151 of 93 was filed in C. A. No. 73 of 1993 for placing on record a copy of order passed by the Board for Industrial and Financial Reconstruction (hereinafter referred to as the Board) dated 5. 1. 1993 by which the respondent Company had been allowed to be merged with M/s. Saraya Industries Limited with its registered office at New Delhi.