S.K.KESHOTE,J. - (1.) HEARD learned Counsel for the petitioner and perused the entire record of the petition.
(2.) THIS is a petition under Sections 433(e) and (f), 434 and 439 of the Companies Act, 1956; therein the petitioner has prayed for winding up of respondent M/s. Shakambhari Ceramics Limited, having its registered office at F -7/11, Vigyan Nagar, Industrial Area, Shahjanpur, District Alwar, (for short, 'the respondent company'). Further the petitioner has prayed for appointment of the Official Liquidator as Provisional Liquidator of the respondent -company. Briefly stated the facts of the case are that the petitioner is a registered proprietary firm having its registered office at 2nd Floor, Budhraj Chambers, C.G. Road, Ahmedabad (Gujarat). The respondent -company is incorporated in accordance with the provisions of the Companies Act, 1956 and having its registered office at the aforesaid given address.
(3.) THE respondent -company, as per the averments made by the petitioner, is engaged in the business of production and manufacturing of crockery, potteries, tiles and sanitary board insulators.;