TRISHIA JAIN Vs. OSWAL AGRO MILLS LIMITED

JUDGEMENT

(1.) The present petition has been filed by Mrs. Trishla Jain, under Section 113(3) of the Companies Act, 1956, (hereinafter called the Act), against respondents, thereby claiming the following reliefs : "(a) to pass an order directing the respondent Company to deliver share scrips in respect of 25,782 equity shares -and 8594 debentures to the petitioner or his duly constituted attorney; (b) to direct the company to pay all the unpaid dividends and interests due to the petitioner along with a statement of such dues: (c) to direct the union of India to initiate appropriate action against the company for its failure to pay the dividends and to deliver the shares and debentures; and (d) to grant such other and further reliefs as this Hon'ble Court may deem fit and proper.

(2.) For better appreciation, of the contentions, as made by learned counsel for parties, it will be useful, to refer to, in brief the facts of the case.

(3.) Petitioner is a non-resident Indian, permanently residing and working for gain at London. Petitioner subscribed to the shares and debentures of respondent No. 1, (hereinafter called the Company) and was allotted 29,000 shares, on February 15, 1983 and 13974 shares on July 27, 1984. All these shares were equity shares of Rs, 10.00 each.