- (1.) These petitions are filed under Sections 433 and 434 of the Companies Act, 1956, wherein it is prayed that an order of winding up of the respondent-company may be passed, and the Official Liquidator attached with this Court be appointed as the Liquidator of the respondentcompany.
(2.) In these petitions, this Court issued notices to the respondentcompany. The respondent-company appeared through its advocate and initially defended the case on merits.
(3.) This Court admitted the Company Petitions by various orders, i.e. Company Petition No. 25 of 2011 was admitted by order dated 5.9.2011, Company Petition No. 226 of 2013 was admitted by order dated 15.7.2014, Company Petition No. 18 of 2012 was admitted by order dated 26.12.2012, and Company Petition No. 28 of 2012 was admitted by order dated 15.7.2014.;