ASHIS KUMAR CHAKRABORTY,J. - (1.) This is an application under Section 433 (e) of the Companies Act, 1956 (in short "the Act of 1956") for winding up of the company.
(2.) The petitioner has filed this application on the ground of non payment of its dues of Rs. 31,76,295.68/- by the company. A copy of the petition was duly served upon the company and in spite of repeated opportunities being granted by this Court, the company has chosen not to file any affidavit-in-opposition to this application.
(3.) Mr. Rishav Banerjee, learned advocate appearing for the company submitted that since the petitioner had issued 3 separate notices under Section 434 of the Act of 1956 claiming different amounts, the company has consciously decided not to file any affidavit-in-opposition.;