BHARAT NIDHI LTD Vs. REGISTRAR OF COMPANIES

JUDGEMENT

(1.) A short point arises for consideration. Whether on the allegations made in the complaint an actionable cause has been disclosed?

(2.) Complaint has been filed under Section 205-A(8) of the Companies Act 1956 as it existed in the year 1988, the year in which the complaint was filed.

(3.) Gravement of the allegation is as averred in para 3 of the complaint. The same reads as under:-