S.K.KESHOTE, J. - (1.) HEARD learned counsel for the parties.
(2.) THE petitioners filed this Company Petition under Sections 433 and 434 of the Companies Act, 1956 ('the Act 1956') for winding up of the respondents' company. The respondents, in reply to the company petition, raised a preliminary B objection re -maintainability of the winding -up petition. In para No. 1 of the reply to the writ petition it is stated that 'the Company Petition is not maintainable in this Court inasmuch as this Court has no jurisdiction to entertain and try this company petition because the registered office of the respondents' company is situated at Kolkata.
(3.) IT is further stated that according to the Act, 1956 the petition of winding -up is maintainable in the Court having jurisdiction in relation to place where the registered office of the company is situated.;