SUNIL SHARMA Vs. KOBIAN PTE LIMITED

JUDGEMENT

(1.) THESE contempt petitions are listed for orders about the letter received from the Ministry of Home Affairs, Internal Security--II Division, New Delhi. The letter is in the background of this court, having directed service of court notice on accused person which is M/s. Kobian PTE Limited, [formerly known as M/s. Kobian Singapore Pvt. Ltd.,], represented by its lawfully constituted power of attorney holder Mr. Chandramohan Natarajan and with the said person not having been served at the given address in Pune and complainants having indicated that the person was residing in Singapore for effecting service, services of Ministry of Home Affairs had been availed of and the letter indicates that the Ministry of Home Affairs has received intimation from the office of the High Commission of India in Singapore to the effect that notice is served on the company.

(2.) IT is not known whether the very person whom the complainants indicate as one representing the company is served or otherwise on a perusal of the report and receipt produced along with the communication.

(3.) M/s. Kobian PTE Ltd., [formerly known as M/s. Kobian Singapore Pvt. Ltd.,], having its office in Singapore and represented by its power of attorney holder Chandramohan Natarajan, had approached the Company Law Board [for short 'the Board'] impleading the company by name M/s. Kobian India Pvt. Ltd.,, having its registered office at Bangalore as first respondent and complainants as respondents 2 & 3.