I.P.MUKERJI,J. - (1.) This is a winding up application at the stage of admission.
(2.) Although directions were made for filing of affidavits, the respondent company has not filed any affidavit-in-opposition. None appears for them in spite of the application appearing as company matter adjourned (unopposed).
(3.) This is a winding up application at the stage of admission.;