Ghose, J. - (1.) This appeal is directed against an order dated 26th November, 1986 passed by the Hoh'ble First Court whereby the Hillmen Tea and Trading Co. Ltd. (hereinafter referred to as the said company) has been wound up.
(2.) The appellant herein claiming himself to be the shareholder of the said company and has filed the appeal from the said order dated November 26, 1986.
(3.) Appeal has been filed on the ground that the statutory notice under Section 434 of the Companies Act, 1956 (hereinafter referred to as the said Act) was not served on the registered office of the company. As such the order of winding up is not sustainable in law and the impugned order should be set aside.;