MARGARET T DESOR Vs. WORLDWIDE AGENCIES PRIVATE LIMITED

JUDGEMENT

(1.) This order will dispose of a preliminary objection taken by respondent No. 2, Mrs. Amrit K. Singh, regarding the maintainability of the petition under Sections 397, 398 and 433 of the Companies Act, which has been filed by the petitioner Margaret T Desor and two others.

(2.) . The petition relates to the affairs of M/s Worldwide Agencies Pvt. Ltd., which is carrying on business as travel agents at G-40 Connaught Circus, New Delhi. According to the information that is available from a certified copy of the annual returns of M/s. Worldwide Agencies Pvt. Ltd., as on 16th February, 1976, M/s. Worldwide Agencies Pvt. Ltd. had the following shareholders :- <FRM>JUDGEMENT_557_ILR(DEL)1_1988Html1.htm</FRM> The said annual returns also record that 350 shares of Tarlochar. Singh were transfered to S.K. Desor OR 12-8-1975. and 350 shares of Mrs. S. K. Saluja were transferred on 7-8-1975 to Mrs. Amrit K. Singh.

(3.) . Surinder Kumar Desor was a British national as was Amrik Singh. Balwant Singh and Yash Pal Molhotra were Indians.