KULVEER CHANDOKE Vs. EASTERN LINKERS PRIVATE LIMITED

JUDGEMENT

(1.) A company application No. 501/86 in Company Petition No. 42/85, 'Eastern Linkers Private Limited' Company in liquidation has been filed. Kulveer Chandhoke is the applicant and the Official Liquidator is the respondent. Kulveer Chandhoke is respondent No. 6 in CP 42/85. In this application it is submitted by the applicant that he is the owner of four-fully paid up preference shares of the face value of Rs.2,000 each of M/s Eastern Linkers Pvt. Limited (In liquidation) bearing No. 29 to 32.

(2.) According to the applicant, the shares were allotted to him on 1.11.1951 and share scrips are in his possession and he has filed the photo copies of the same. He has further mentioned that he has not transferred the shares to any one and these shares are continued to be his property.

(3.) It is submitted in the application that in May, 1960 two individual shareholders namely D.N. Sodhi and S.L. Bali developed personal differences and their personal differences led to filing of winding up petition No. 39/73 by D.N. Sodhi. The Court after hearing the parties ordered that the company be wound up under the 'just an equitable' clause. Against that order an appeal was preferred before the Division Bench and the same was dismissed with a reasoned judgment. A Special Leave Petition was preferred in the Supreme Court of India against the judgement of the Division Bench which was also dismissed on 5.3.1984.