(1.) THE petitioner-company is common in all these company petitions. The respondent companies are either distilleries or breweries or wineries, having their registered office within the jurisdiction of this court. The facts are more or less similar and the legal issues raised are common. Therefore, all these company petitions are clubbed together, heard and disposed of by this common judgment.
(2.) FOR narration of facts and the contentions canvassed, in my judgment, I will be making reference to the pleadings in C. P. No. 32 of 1999.
(3.) THE petitioner is a company incorporated under the provisions of the Companies Act, 1956, its registered office is situate at MSIL House, No. 36, Cun-ningham Road, Bangalore. The object of the company is as stated in the memorandum of association. Apart from others, to carry on all kinds of agency business and in particular to act as the manufacturer's representatives, selling agents, distributors, storekeepers, stockists, business agents, organisers, canvassers, or local representatives of all products manufactured by the Government of Karnataka and/or the government of India in their industrial undertakings and also by limited liability companies or other companies, factories, firms, corporations, whatsoever, industrial or otherwise.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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