MICHAEL HART Vs. NINESTARS INFORMATION TECHNOLOGIES LTD
LAWS(MAD)-2013-4-208
HIGH COURT OF MADRAS
Decided on
April 30,2013
Michael Hart
Appellant
VERSUS
Ninestars Information Technologies Ltd
Respondents
Referred Judgements :-
PERUMAL CHETTIAR VS. KAMAKSHI AMMAL [REFERRED TO]SHAPOOR FREDOOM MAZDA VS. DURGA PROSAD CHAMARIA [REFERRED TO]
JUPUDI KESAVA RAO VS. PUL WARTHI VENKATA SUBBARAO [REFERRED TO]
KAMLA DEVI VS. PT MAN I LAL TEWARI [REFERRED TO]
PRAHLAD SINGH VS. COLLECTOR SUKHDEV SINGH [REFERRED TO]
SAMPURAN SINGH VS. NIRANJAN KAUR [REFERRED TO]
SYNDICATE BANK VS. R VEERANNA [REFERRED TO]
ESPN SOFTWARE INDIA P LTD VS. MODI ENTERTAINMENT NETWORK LTD [REFERRED TO]
RAJAH OF VIZIANAGARAM VS. OFFICIAL LIQUIDATOR VIZIANAGARAM MINING COMPANY [REFERRED TO]
K GANAPATHY VS. VAIDYALINGAM [REFERRED TO]
AJAB ENTERPRISES VS. JAYANT VEGOILES AND CHEMICALS PVT LTD [REFERRED TO]
KALPANA TRADING CO COIMBATORE VS. EXECUTIVE OFFICER TOWN PANCHAYAT TIRUCHIRAPALLI [REFERRED TO]
BALU VS. DHANAM [REFERRED TO]
(THAKUR) BAGESHWARI CHARAN SINGH VS. THAKURAIN JAGARNATH KUARI [REFERRED TO]
BHAJAN SINGH SAMRA VS. BHAJAN SINGH SAMRA [REFERRED TO]
Cited Judgements :-
SPICEJET LIMITED, CHENNAI AIRPORT, CHENNAI VS. CREDIT SUISSE AG A STOCK CORPORATION [LAWS(MAD)-2022-1-369] [REFERRED TO]HINDALCO INDUSTRIES LIMITED VS. BHORUKA ALUMINUM LIMITED [LAWS(KAR)-2019-12-217] [REFERRED TO]
JUDGEMENT
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(1.)This Original Side Appeal has been filed against the order and decreetal order, dated 29.6.2012, made in C.P.No.2 of 2009, on the file of this Court.
(2.)The company petition, in C.P.No.2 of 2009, had been filed by the petitioner therein, the appellant in the present original side appeal, under Section 433(e) and (f) of the Companies Act, 1956, praying for an order directing the winding up of the respondent company and for an order appointing the liquidator attached to this court, as the liquidator of the respondent company, with all the necessary powers under the provisions of the Companies Act, 1956, including the power to take possession of all affairs, assets, management, books, papers and vouchers and to award costs.
(3.)It had been stated that the respondent company is an information technology company involved in the field of archiving and data conversion from analog to digital mode. The respondent company has its registered office at Chennai and it also has a corporate office in Bangalore. The respondent company has international presence in the United States of America, Singapore and Australia.
(2.)The company petition, in C.P.No.2 of 2009, had been filed by the petitioner therein, the appellant in the present original side appeal, under Section 433(e) and (f) of the Companies Act, 1956, praying for an order directing the winding up of the respondent company and for an order appointing the liquidator attached to this court, as the liquidator of the respondent company, with all the necessary powers under the provisions of the Companies Act, 1956, including the power to take possession of all affairs, assets, management, books, papers and vouchers and to award costs.
(3.)It had been stated that the respondent company is an information technology company involved in the field of archiving and data conversion from analog to digital mode. The respondent company has its registered office at Chennai and it also has a corporate office in Bangalore. The respondent company has international presence in the United States of America, Singapore and Australia.
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