ASHOKE KUMAR DASADHIKARI, J. - (1.) This winding up application is coming up for final orders. It appeared in the list on 9th, 16th and 17th November, 2011 and 2nd January, 2012 after advertisement.
(2.) The company was represented by the learned Counsel at the admission stage and direction for filing affidavits was given, but no affidavit was filed. On 2nd January, 2012, the matter appeared as 'Company Matter New' after publication and I directed it to appear as 'Company Matter Adjourned (Unopposed)' in today's list. Accordingly, it has appeared. None appears for the company. None appears on behalf of any other creditor or contributory.
(3.) The claim in the winding up petition is the loan granted by the petitioner to the company. The company provided its confirmation of accounts for different years. The company owes a sum of Rs. 44,82,000/- to the petitioner as principal and the company owes a further amount on account of interest @ 12% per annum calculated from 26th February, 2007 to 31st March, 2008 togetherwith interest @ 8% per annum with effect from 1st April, 2009 till payment. The company has not been able to disclose any bona fide defence.;