ARUN KUMAR JAIN H U F Vs. SRI HARI WIRE
LAWS(ALL)-2005-5-1
HIGH COURT OF ALLAHABAD
Decided on May 10,2005

ARUN KUMAR JAIN H.U.F. Appellant
VERSUS
SRI HARI WIRE Respondents

JUDGEMENT

S.P.Mehrotra, J. - (1.) The present Company Petition has been filed by the Petitioner under Section 433(c), (e) and (f) of Companies Act, 1956.
(2.) It is , interalia, prayed that an order be passed for winding-up of the affairs of. the Company, namely, M/s. Sri Hari Wire and Wire Products Private Limited having its registered office at 77/39, Coolie Bazar, Kanpur( hereinafter also referred to as the " Respondent-Company").
(3.) It is, interalia, stated in the petition that the Respondent-Company is a Company limited by shares and had been incorporated under and in accordance with the provisions of the Companies Act, 1956, and it has its registered office at 77/39, Coolie Bazar, Kanpur; and that the Respondent-Company at the relevant point of time was engaged in the business of Metal Wire Mesh/net.;


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