POLYREC PROCESSORS PVT LTD Vs. POLYLINE LIMITED

JUDGEMENT

(1.) THE present appeal is filed by the respondent company against the petitioner company who had filed a Company Petition No.186 of 2004 seeking winding -up Order of the present appellant company.

(2.) HEARD learned Advocate Mr. Ashok L. Shah for the appellant company, who invited the attention of this Court to the facts leading to the present appeal.

(3.) LEARNED Advocate for the appellant company submitted that, earlier management of both the companies i.e. the petitioner as well as respondent was one and the same but later on, there was a change of management of the respondent company.