S.K.KESHOTE, J. - (1.) HEARD learned counsel for the applicant, perused the application, its enclosures, reply to the application filed by the respondent and the rejoinder thereto filed by the applicant.
(2.) IN Para No. 7 of the application, the Official Liquidator averred that the list of debtors provided by Shri Sajjan Singh Rathore is in the shape of Register and that is a lengthy document. The details given in the said register with regard to the respondents viz., name and address of debtor, the date of giving loan, principal amount and amount and rate of interest to be charged etc. Which are as follows : S.No. Name &Address; of debtor The date of giving loan Principal amount Amount of interest (@ 14%) Total 1 2 3 4 5 6 1. Sh. Shish PalSingh S/o Sh. Bhagi -rath Singh V.P. Disnau Teh. Laxman -garh, Sikar 28/94 Rs. 50,000 (Rs. fiftythousand only) Rs. 37,916 (Rs. thirtyseven thousand nine hundred sixteen only). As on 27 -8 -1999 Rs. 87,916 (Rs. eightyseven thousand nine hundred sixteen only) In S.B. Company Petition No. 1 of 1995 on 14th of July, 1995 this Court ordered for provisional winding up of M/s. Amfort Agro Finance Limited. Final order has been passed on 13th of January, 1997 of winding up of the company and the applicant was appointed as its Liquidator.
(3.) THE main object of the company for which it was incorporated was to provide loans to the agriculturists for the purchases of fertilizers, seeds, agriculture equipments like engines, fountain pump sets etc. It was also to make available loan for the purpose of agriculture machinery like tractor, threshers or means of irrigation like tube -well etc. The Ex -Directors of the Company, as per the averments made in the application by the applicant have not filed the statement of affairs as required under Section 454 of the Companies Act, 1956, in spite of service of registered notices served upon them.;