KRITHIKA MULLENGADA MAGAR Vs. WIPRO LIMITED BANGALORE

JUDGEMENT

(1.) MISC. Civil No. 18307 of 2009 for taking additional documents on record is ordered.

(2.) THIS is an appeal under Section 10-F of the Companies Act, 1956 [for short the Act] by persons, who had petitioned the Company Law Board, Southern Region Bench, Chennai, under the provisions of Sections 111 and 111A of the Act, seeking for the following relief:

(3.) THE appellants-petitioners had approached the Company Law Board for relief as indicated above, on the premise that the appellants-petitioners had purchased 100 number of shares in the respondent-company on 3-11- 1989 from one Brijesh Bahati. THE shares were purchased through the main broker at Mumbai Sri Vidyut Devendrakumar and through the sub- broker of the petitioner, who had his business at Mysore under the name and style of M/s. J.V. Raman, Ramgo Investments, Mysore.