Madras High Court
M/S Texmaco Rail & Engineering Limited vs Eta Engineering Private Limited on 24 October, 2017
Author: M.M.Sundresh
Bench: M.M.Sundresh
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 24.10.2017 CORAM THE HONOURABLE MR.JUSTICE M.M.SUNDRESH Company Petition No. 52 of 2014 & C.A.Nos.162 & 163 of 2014 M/s Texmaco Rail & Engineering Limited, Belgharia, Kolkata-700 056. West Bengal, India, Represented by Mr.R.K.Jain, Manager(Law) ..Petitioner Vs. ETA Engineering Private Limited, No.5, Moores Road, Chennai-600 006, Tamil Nadu. .. Respondent Company Petition is filed under Sections 433 (e), 434 and 439 of the Companies Act, 1956 seeking an order of winding up of the respondent under the provisions of the Companies Act, 1956 and appointing the Official Liquidator, High Court, Madras, as the liquidator of the respondent company to take charge of the assets, properties, stock in trade and books of accounts of the respondent company and costs. For Petitioner : Mr.Arun Karthik Mohan For Respondent : Mr.Jose John for M/s King & Partridge ORDER
When the matter is taken up for hearing, the learned counsel appearing for the parties submitted that in view of the judgment made in O.S.A.No.134 of 2014 dated 25.07.2014 and the order passed by the Apex Court in S.L.P.(C) Nos.26057-26058 of 2014 dated 24.08.2015, nothing survives for adjudication as the matter has been resolved between the parties and therefore, the company petition may be closed in terms of the aforesaid orders.
2. In view of the above submission, the company petition stands closed. Consequently, connected applications are also closed.
24.10.2017 raa M.M.SUNDRESH,J.
raa Comp. Petition No.52 of 2014 24.10.2017