A.N. Ray, J. - (1.) This is an application for the passing of a receiving order upon a winding up application. The applicant one Mehboob Productions Pvt. Ltd. had transferred certain copyrights to the company, namely, the Gramophone Company Ltd. and it is said that dues above Rs. 2,00,000 have not been paid in this regard. Annexure 'B' to the petition at p. 11 is relied upon in that respect.
(2.) Parties have been more or less ad. idem that a statutory notice was served for the unpaid dues and that the dues in fact remain unpaid save for the part payment of a sum of Rs. 50,000.
(3.) The only point that has been taken by the company in resistance to this, application is that at present no proceedings for the winding up of the company can be proceeded with nor would the same lie, because the consent of the Board being the BIFR was not obtained under Sec. 22 of the Sick Industrial Companies (Special Provisions) Act, 1985.;