VINOD KRISHAN KHANNA Vs. NEHA EXPORT LIMITED

JUDGEMENT

(1.) .The present case relates to the suit for recovery of Rs. 9,36,000/- (Rupees Nine Lacs Thirty Six Thousand Only). The brief facts of the case are as follows:

(2.) .The Plaintiffs, Non-Resident Indians, residing at 49, Abercorn Crescent, South Harrow, Middlesex HAZ OPX, England (U.K). The Plaintiff No. 2 alongwith Plaintiff No. 1 applied for issuance of shares of Defendant No. 1.

(3.) .The Defendant No. 1, is a Limited Company carrying on business of Exports. Defendant Nos , 2 and 3 are the Directors of Defendant No. 1. Defendant No. 4 is the Company. Secretary of Defendant No. 1.