- (1.) This is a winding up application, at its admission stage.
(2.) The claim on which it is founded is usual. It is on account of sale and
(3.) delivery of engineering goods by the petitioner to the respondent company between September, 1990 and 1991. The claim on account of price or principal sum is Rs.1,09,810/-. This winding up application has been gathering dust in the racks of this Court for almost 25 years. Hence, the interest claim has become substantial. It was Rs.6.43 lakhs as on 31st December, 2016 calculated at the rate of 24% per annum claimed in the statutory notice.;