High Courts

In Re: The Nabor Habi Tea Company

Calcutta High Court · Decided on 19 June 1869 · Citation: (1869) 06 CAL CK 0035

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Judgment

1 paragraphs · 53 words

Phear, J.—In 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.