SUBRAMANIAN SWAMY Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has filed this petition inter alia praying that the offences disclosed in the petition be expeditiously investigated and/or adjudicated in accordance with law and to appoint Special Commissioners and/or officers of unimpeachable integrity and competence to investigate and report to this Hon'ble Court.

(2.) It may be noted that the violations are attributed to respondent no.5 for which it is specifically stated that respondent no.4 was required to take action in accordance with law but has failed to take action. Respondent no.4 as well as respondent no.5 have their offices at Mumbai. Learned counsel for respondent no.5 submitted that the address is wrongly given, it had its registered office at Jamnagar and the said company has merged with Reliance Industries Limited which has its registered office at Mumbai. The offences are alleged to have been committed by respondent no.5 which are made punishable under the Companies Act.

(3.) Section 10 (1)(a) of the Companies Act, being relevant is reproduced hereunder:-