Mukhi, J. - (1.) This is an appeal from the order of winding up passed by the learned company judge (Vimadalal J.) whereby he ordered that the company, Messrs. Focus Advertising Private Ltd., be wound up under the relevant provisions of the Companies Act, 1956, and that the official liquidator be appointed liquidator of the company and its assets.
(2.) The order was passed on the 14th of March, 1974, and just prior there to on a preliminary point taken up by the counsel for the company, the learned company judge passed a separate order rejecting the preliminary objection and that is how the hearing of the petition proceeded, resulting in the order of winding up being made.
(3.) Being aggrieved by the two orders of the 14th of March, 1974, the company has filed this appeal.;