NATHU RAM AGARWAL Vs. RAJASTHAN SILICATE AND GLASS INDUSTRIES P LTD

JUDGEMENT

(1.) IN this company petition under Secs. 433/434 and 439 of the Companies Act, petitioner Nathu Ram Agarwal has prayed that M/s. Raj-asthan Silicate & Glass INdustries Pvt. Ltd. be wound up and the Official Liquidator be appointed as Liquidator of the Company with all necessary powers under the provisions of the Companies Act (hereinafter referred to as the Act ).

(2.) BRIEFLY stated the facts of the case are that the petitioner is businessman carrying on his various business activities, inter alia, of dealing in chemicals from shop No 117, Maharani Gayatri Devi Market, Tripolia Bazar, Jaipur and is a proprietor of M/s. Asiatic Chemicals.

(3.) THE parties to the petition have filed certain documents in support of their case. Amongst these documents there is a copy of the plaints suit bearing No. 175/1987, filed by the petitioner against the Company for recovery of a sum of Rs. 2,80,380/- THEre is also on record a copy of the application under order 39 Rr. 1 and 2 CPC filed by the petitioner against the Company and the Rajasthan Financial Corporation in the matter of the suit for specific performance and injunction.