RJ PHARMACEUTICALS (INDIA) (P) LTD Vs. STATE

JUDGEMENT

(1.) Instant company petition has been filed U/s 433(a) & (c) of Companies Act, 1956 ("Co. Act"). Notices were duly published of present petition in two news papers namely Indian Express (Delhi Edition) dt.07/08/2006 & Dainik Bhaskar (Hindi) (Jaipur Edn.) dt.05/08/2006 and so also in official gazette dt.02/08/2006. Objection to the petition has not been filed. However the Official Liquidator filed the reply alongwith affidavit and from a perusal thereof, it depicts from para 7 that as per Balance sheet as on 31/03/2005, there was a sum of Rs.4,50,100/- being shown due against M/s Jawa Laboratories, which is under same management; and further sum of Rs.8014/- being shown as cash in hand while a sum of Rs.1102/- being shown outstanding dues of Shri Manoj Maheshwari against petitioner-Company; and only after meeting out adjustment of amount (supra), petition of the Company can be considered to be wound up as prayed for.

(2.) Counsel for petitioner-Company submits that objections having been raised by Official Liquidator has been meted out and orders may be passed by the Court for winding up of the petitioner-Company.

(3.) This Court has considered submissions made by Counsel for petitioner-Company and Official Liquidator. Having examined the material placed on record, and taken note thereof, this Court considers it appropriate to wind up the petitioner-Company.