In Re: The Nabor Habi Tea Company

Calcutta High Court 19 Jun 1869 (1869) 06 CAL CK 0035

Judgement Snapshot

Judgement Text

Translate:

Phear, J.@mdashIn an application of this kind by a creditor, the Court will always be in favour of making an order for winding up by the Court. The petitioning creditor is entitled to his costs as a first charge on the assets of the Company subject to any prior liens on the estate.

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