S.K.KESHOTE, J. - (1.) THIS is the petition under Sections 433 and 434 of the Companies Act, 1956 (for short, 'the Act, 1956') by the petitioner M/s. Parveen Industries, a partnership firm having its registered office at 26, I.D.C. Mehrauli Road, Gurgaon, Haryana, for winding up of the respondent Company M/s. Lloyd Electric and Engineering Limited, a Company incorporated under the Act, 1956, having its Registered Office at A 146 (B and C) RIICO Industrial Area, Bhiwadi, Rajasthan.
(2.) THE case of the petitioner is that the respondent Company is indebted to it of a sum of Rs. 5,21,754.49 p. towards the principal amount since June, 2003 along with the interest at the rate of 18% per annum from June, 2003 on the said principal amount, pursuant to the alleged purchase order No. BWD/2K1/54 dated 22.12.2001. The respondent Company is alleged to have placed an order for supply of goods of description as given out in para No. 7 of the petition. It is stated that pursuant to the aforesaid purchase order the petitioner supplied to the respondent Company the Weight Rubber Parts as per the specification mentioned by it. This supply is stated to have been made from time -to -time covering the period from 5th of April to 25th of April, 2003 for a sum of Rs. 70,031.52 p. The grievance of the petitioner is that the respondent Company, in spite of the goods delivered thereto, has failed and neglected to make the payment. It is alleged that the respondent Company without any good cause either in the contract or in law withheld the payment of the amount of the petitioner. The petitioner alleged to have made several oral as well as written requests to the respondent Company for payment of the amount due but it is evading the payment thereof. The petitioner sent a letter dated 4th of August, 2003 to the respondent Company. The petitioner sent another letter dated 11th of August, 2003 to the respondent which was followed by another letter dated 13th of September, 2003 and thereafter the notice under Section 433 of the Act, 1956 (Annexure -8).
(3.) REPLY to the notice has been given by the respondent Company.;