JAI ENTERPRISES Vs. OMEGA CABLES LIMITED

JUDGEMENT

(1.) THIS appeal challenges an order of dismissal made by the learned Single Judge in Company Petition No.108 of 1994.

(2.) THE Court heard the learned counsel for the appellant. No representation on the side of the respondent, despite service.

(3.) THE learned Single Judge raised questions whether the respondent company was liable to be wound up and whether the claim was barred by time as pleaded by the respondent. THE learned Single Judge heard the submissions made by either side and also looked into the available materials and took the view that the petition was one which requires an order of dismissal. Accordingly, the learned Single Judge dismissed the petition. Hence this appeal has arisen at the instance of the petitioner.