RAJENDRAKUMAR TEKRIWAL Vs. UNIQUE CONSTRUCTION PVT LTD

JUDGEMENT

(1.) These two Appeals preferred under Section 10F of the Companies Act, 1956 (hereinafter referred to as 'the Act') arise from the judgment and order dated 8th October, 2007 passed by the Company Law Board, Principal Bench, New Delhi (hereinafter referred to as 'the Board') in Company Petition No. 111/2007.

(2.) The appellant in O.J. Appeal No. 245/2007 is one Rajendrakumar Tekriwal, Chairman and Joint Managing Director in the respondent No. 1 M/s. Unique Construction Private Limited (hereinafter referred to as 'the Company'). The respondent No. 2 Shri Rajeshkumar Jain is the Managing Director in the said M/s. Unique Construction Private Limited. The respondent No. 3 is one Anandrao Gaekwad.

(3.) The aforesaid Shri Gaekwad holds a perpetual leasehold right over the land bearing Municipal No. 79 admeasuring 77708 sq.feet situated at Indore. On 14th June 1950, the said land was leased to the father of the respondent No. 3, Shree Khanderao Shivajirao Gaekwad by the then Government of Madhya Bharat. A cinema in the name of Yashvant Talkies had been constructed over the said land.