MOTHER CARE INDIA LTD Vs. RAMASWAMY P AIYAR

JUDGEMENT

(1.) COMPANY Application No. 1003/2000 is filed under Section 454 (5) and (5a) of the Companies act, 1956, for not complying with the provisions of Section 454 of the Companies Act against three Directors of the Company under liquidation.

(2.) COMPANY Application No. 1263/2000 is filed under Section 538 (1) (e) of the Companies Act, 1956 for a direction to the aforesaid three Directors of the Company to hand over all the books and records of the Company in liquidation and on their failure to do so to take action.

(3.) COMPANY Application No. 1264/2000 is filed under Section 538 (1) (A) of the Companies Act for a direction to respondents 1 to 3, the Directors, to hand over movable and immovable property of the company in liquidation and on their failure to do so to take appropriate action.