Patna High Court - Orders
M/S Isgec Heavy Engineering Ltd., vs M/S Hpcl Bio Fuels Ltd. on 1 December, 2016
Author: Shivaji Pandey
Bench: Shivaji Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
Company Petition No.11 of 2016
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M/s Isgec Heavy Engineering Ltd.,
.... .... Petitioner/s
Versus
M/s Hpcl Bio Fuels Ltd.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Alok Kumar Agrawal
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), 434(1)(a) and 439(1)(b) of the Companies Act, 1956, claiming that the Hpcl Bio Fuels Ltd.- sole respondent is a debtor of a sum of Rs. 6,14,08,160.54/- 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 24% per annum at the registered office of the Company situated at Patliputra Colony, Patna.
The said legal notice has been sent, but neither the Company nor the Directors has responded favourably in making payment of the aforesaid amount.
Patna High Court COM PET No.11 of 2016 (2) dt.01-12-20162/2
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 one week from today, failing which, this application as against the concerned respondent shall stand rejected without further reference to the Bench.
(Shivaji Pandey, J) ajaypd./-
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