Shyamal Kumar Sen, J. - (1.) By consent of parties we have heard the appeal on the basis of papers included in the petition by hearing the same in the day's list.
(2.) This appeal is directed against an order admitting the winding up petition. We have considered the submissions of the learned advocates for the parties.
(3.) Mr. Sanjib Banerjee, learned advocate for the appellant, has contended that the statutory notice was not properly served and as such, the winding up petition is not maintainable. Secondly, he has contended that affidavit evidence is not sufficient. Lastly, he has submitted that there is no basis for fixing the quantum of interest as made by the learned judge.;