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Companies Act, 1956 Sec 443 - Powers of Court on hearing petition. (1) On hearing a winding up petition, the Court may (a) dismiss it, with or without costs ; or (b) adjourn the hearing conditionally or unconditionally ; or (c) make any interim order that it thinks fit ; or (d) make an order for winding up the company with or without costs, or any other order that it thinks fit : Provided that the Court shall not refuse to make a winding up order on the ground only that the assets of the company have been mortgaged to an amount equal to or in excess of those assets, or that the company has no assets. (2) Where the petition is presented on the ground that it is just and equitable that the company should be wound up, the Court may refuse to make an order of winding up, if it is of opinion that some other remedy is available to the petitioners and that they are acting unreasonably in seeking to have the company wound up instead of pursuing that other remedy.    |
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