- (1.) Xx xx xx We are not inclined to grant leave in these matters. But we dispose of the petitions with certain observations and directions:
(2.) Both the matters arise out of a company petition filed by different creditors-respondents here for winding up the Company petitioner herein. On a notice being issued by the learned Company Judge, the petitioner Company entered appearance and filed an affidavit contending that the debt claimed as recoverable by the creditor is bona fide disputed.
(3.) The learned Company Judge after framing the issues, gave a direction that the petition for winding up be advertised. The petitioner Company against whom the petition for winding up is made, preferred an appeal in each case under S. 483 of the Companies Act, 1956.;