LAWS(DLH)-1986-5-23

CENTRAL DISTILLERY LIMITED Vs. UNION OF INDIA

Decided On May 23, 1986
CENTRAL DISTILLERY LIMITED Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) The question in this writ petition is whether the guarantee commission which has been paid to the Directors is remuneration within the meaning of Companies Act, requiring prior permission of the "Central Government.

(2.) It has already been held by Justice G.C. Jain in C.W.P. No. 77 of 1972 that the guarantee commission paid to the Directors is not remuneration.

(3.) The question raised in the instant writ petition having already been decided by this court, the said question is no more res integra, this writ petition has therefore to be allowed.