Patna High Court - Orders
M/S Siddhivinayak Pharma vs Aglowmed Limited Company on 1 December, 2016
Author: Shivaji Pandey
Bench: Shivaji Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
Company Petition No.7 of 2016
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M/s Siddhivinayak Pharma
.... .... Petitioner/s
Versus
Aglowmed Limited Company
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Pritish Kumar Lal
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
ORAL ORDER
2 01-12-2016In the present case, a Winding Up Application has been filed under sections 433(e), 433(f), 434 and 439 of the Companies Act, 1956, claiming that the Aglowmed Limited Company-sole respondent is a debtor of a sum of Rs.2,35,74,074/- and the petitioner is the creditor.
A legal notice through an advocate has been sent to the Company and its Directors to pay the outstanding dues against the Company or the aforesaid amount within a period of 21 days from the date of receipt of the notice along with compound interest at the rate of 12% per annum at the registered office of the Company situated at Patliputra Colony, Patna.
The said legal notice has been sent on 14.3.2016, but neither the Company nor the Directors has responded favourably in making payment of the aforesaid amount. Patna High Court COM PET No.7 of 2016 (2) dt.01-12-2016 2/2
As per learned counsel for the petitioner, the conditions which are mentioned in 434(a) and 434 (b) are satisfied by the petitioner.
Issue notice to the sole respondent under ordinary process as well as registered cover with A.D. for which requisites etc. must be filed within a period of two weeks from today, failing which, this application as against the concerned respondent shall stand rejected without further reference to the Bench.
(Shivaji Pandey, J) pawan/-
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