REGENT COMPUTRONICS PVT. LTD.

HARNAM SINGH Appellant

V/S

BHAGWAN SINGH Respondents

Referred Judgements :-

PUBLIC TRUSTEE V. RAJESHWAR TYAGI AND OTHERS [REFERRED]
ANIL GUPTA V. DELHI CLOTH AND GENERAL MILLS CO. LTD. [REFERRED]
NAZIR AHMAD V. KING EMPEROR [REFERRED]
SULOCHNA UPPAL V. SURINDER SHEEL BHAKRI [REFERRED]
RAO SHIV BAHADUR SINGH VS. STATE OF VINDHYA PRADESH [REFERRED]
BALLDBHDAS AGARWALA VS. J C CHAKRAVARTY [REFERRED]
STATE OF UTTAR PRADESH VS. SINGHARA SINGH [REFERRED]
RAMCHANDRA KESHAV ADKE VS. GOVIND JOTI CHAVARE [REFERRED]
SHAH BABULAL KHIMJI VS. JAYABEN D KANIA [REFERRED]
PUNJAB DISTILLING INDUSTRIES LIMITED VS. BIERMANS PAPER COATING MILLS LIMITED [REFERRED]
RAO SAHEB MANILAL GANGARAM SINDORE VS. WESTERN INDIA THEATRES LTD [REFERRED]

JUDGEMENT

(1.) This is a suit filed by the plaintiffs for declaration and injunction with respect to shares of respondent No. 20, M/s. J.B.S. Builders & Traders Pvt. .Ltd. One of the reliefs which they seek, is a direction to issue to defendants No. 1, 2 and 3 to deliver duly reg^tcred share certificates mentioned in the plaint, to plaintiffs No. 1, 2, 3 and 4. Also prayed for, is a decree for cancelling transter deeds with respect to the said shares, 2200 in number, in favour of any other person.

(2.) In effect, what the plaintiffs seek is the remedy which is postulated by section 155 of the Companies Act for rectification of shares.

(3.) The Companies Act, 1956 provides in its section 155 as under:-

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HARNAM SINGH Vs. BHAGWAN SINGH

Referred Judgements :-

JUDGEMENT

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