ASHIM KUMAR BANERJEE, J. - (1.) This winding up petition relates to a claim of money lent and advanced for a sum of Rs. 1 crore paid to the company by the petitioner.
(2.) The money was paid through a forwarding letter dated May 3. 2001 being annexure to the petition which says that the money was paid on account of Short Term Deposit. The receipt of money, by the company, is not disputed.
(3.) The company by a letter dated July 12, 2002 addressed to M/s. Manoj Dhupelia Stock Broking Services Pvt. Ltd. with a copy endorsed to the Petitioning creditor asked for adjustment of the amount being the subject matter of the present petition as against their claim against the said Manoj Dhupelia Stock Broking Services Pvt. Ltd. (hereinafter referred to Stock Broking Company).;