MAX INDIA LTD Vs. UNICOAT TAPES P LTD

JUDGEMENT

(1.) This company petition under Section 439 read with Sections 433 and 434 of the Companies Act, 1956, has been filed for winding up of the respondent-company, namely, Unicoat Tapes Private Limited.

(2.) The respondent is a public limited company incorporated under the Companies Act, 1956, and is engaged in the business of manufacturing and marketing of BOPP films, etc. It is the case of the petitioner that the company has been doing business with the respondent-company and it supplied to the respondent various quantities of BOPP films pursuant to its orders. The details of the supplies made under various invoices are as under : Date Amount dues Invoic Rs. P. l. e No. n o. 4-2-1992 1,51,115. 77 1. 1/1062 0 4-2-1992 1,09,346. 69 2. 1/1062 1 13-2-1992 1,43,775. 49

(3.) 1/1066 2 20-3-1992 2,65,943. 00