HARISH RATILAL SHAH Vs. VIKRANT TYRES LTD

JUDGEMENT

(1.) This is a petition under s. 155 of the Companies Act, 1956, praying for a direction to the respondent Vikrant Tyres Ltd., Mysore, to rectify the register of members of the company by deleting the name of the petitioner in respect of 50 shares of the face value of Rs. 10 each as the allotment of those shares was ab initio void as not being in conformity with s. 73 of the Companies Act 1956 (hereinafter referred to as "the Act"). The petitioner, further, has sought for a direction that the initial subscription paid by him towards the allotment of shares in the sum of Rs. 125 may be returned to him with interest at 12 per cent. per annum from the date of tender till realisation.

(2.) The respondent-company, without conceding the correctness of the claim of the petitioner, has brought to the notice of the court that on account of further calls made on the petitioner in respect of those 50 shares and the petitioner having failed to answer the calls on the shares, the shares others have been forfeited by a resolution passed by the board on 4th July, 1977. In other words, by supervening circumstances, the petitioner's name is deleted with effect from that date and his name in respect of the shares in question no longer appear in the register of members of the company.

(3.) No, doubt, Sri. N. Gopalakrishna Shetty has argued that supervening circumstances are without regard to the stay order passed by this court at an earlier stage and, therefore, this court should not consider this aspect. This may be so. I do not want to express any opinion about it. If the petitioner is aggrieved by the forfeiture made, he can seek remedy under other provisions of the Act. But, as on this date as his name does not appear in the register of members, it is unnecessary for this court to investigate and decide the question as to why his name came to be deleted for other reasons. In the result, the petition is liable to be rejected on this account.