Sunil Ambwani, J. - (1.) Heard Shri R.P. Agarwal. for petitioner, and Sri A.K. Singh for the respondent No. 1
(2.) This is an application to bring on record the heirs of petitioner No. 1, Sri Anil Arora, who died on 10.11.2003, along with an application for condoning the delay under Section 5 of Limitation Act, 1963.
(3.) In this contributory's winding up petition filed by the three shareholders under Section 433(c), (e), (f) of the Companies Act, 1956, the first petitioner, namely, Anil Arora, died leaving the applicant, Sri Sanjay Arora, who has filed no objection certificates given by his mother and sister, stating that the interest in the share will devolve only upon the applicant. Sri A.K. Singh has opposed the application on the ground that the applicant, Sanjay Arora, is not a contributory as his name was not registered as shareholder for at least six months before the filing of the winding up petition.;