As per the case facts the appellant challenged a winding-up order passed by the National Company Law Tribunal which was confirmed by the National Company Law Appellate Tribunal The winding ... up was initiated by Antrix Corporation Limited the commercial arm of ISRO which had entered into agreements with Devas Multimedia Private Limited for satellite services Allegations of fraud in the initial commercial relationship led to the winding-up proceedings The reason for the appeal was to challenge the validity of the winding-up order The question arose whether the winding-up order was justified especially considering allegations of fraud in the very inception of the commercial relationship between the parties Finally the Supreme Court upheld the winding-up order stating that if the commercial relationship's origins were tainted by fraud then all subsequent aspects including agreements disputes and arbitral awards are also infected by that fraud The Court asserted that fraud conflicts with the public policy and basic notions of morality and justice thus validating the action brought by the victim of fraud The motive behind Antrix's action in seeking the winding up of Devas was deemed irrelevant