LAQSHYA HYDERABAD AIRPORT Vs. CONTINENTAL HOSPITALS

JUDGEMENT

(1.) The Company Petition is filed under Sec. 433(e), 434(1)(a) and 439(1)(b) of The Companies Act, 1956, (the 1956 Act) for winding-up of the respondent Company on the grounds provided under the aforesaid Sec. , including by a creditor to who the company is indebted for a sum exceeding Rs.1,00,000.00. The petitioner has also filed applications for a direction on the Official Liquidator to take charge of the assets of the Company.

(2.) The Company Petition was filed on 28/7/2016. Sri N.Seshidhar intended to represent the petitioner Company on 14/10/2024 but has not appeared on the returnable date. The Company is also not represented today when the order is pronounced in the Court.

(3.) Learned Senior Counsel appearing for the respondent has taken the Court through the relevant facts and has made his submissions in opposing the Company Petition.