NABOR HABI TEA COMPANY Vs. STATE
LAWS(CAL)-1869-6-43
HIGH COURT OF CALCUTTA
Decided on June 19,1869

NABOR HABI TEA COMPANY Appellant
VERSUS
Respondents

JUDGEMENT

- (1.) In an application of this kind by a creditor, the Court will always be in favour of making an order for winding up by the Court. The petitioning creditor is entitled to his costs as a first charge on the assets of the Company subject to any prior liens on the estate.;


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