Altamas Kabir, J. - (1.) This appeal has been taken up for hearing on the basis of the stay application, in terms of the direction contained in our order of 13th January, 2003. By our said order, leave was also given to the respondent to file cross-objection, which has duly been filed and has also been taken up for consideration along with the appeal.
(2.) The appeal and the cross-objection are directed against a portion of the order dated 19th April, 2002 passed by the learned Company Judge in Company Petition No. 643 of 2000 filed by the appellant herein.
(3.) By its winding up petition the appellant alleged that a principal sum of Rs. 7,57,764.00 was due and payable by the company to the petitioner/appellant on account of goods sold and delivered by the petitioner to the company. Certain other dues on account of interest was also claimed by the petitioning creditor.;