MARUT RAMBHAI PATEL Vs. JYOTI LIMITED

JUDGEMENT

(1.) THOUGH served, nobody appears for the respondents. By this petition, the petitioner has challenged the order dated 26.02.2004 passed by learned Civil Judge (S.D.), Vadodara below application Exh.125 filed under section 9 of the C.P.C. in Special Civil Suit No. 722 of 1995.

(2.) MR .Shah, learned advocate for the petitioner took this Court to the relevant provisions of the Companies Act. It is further submitted that learned Trial Court has committed error in holding that section 111 of the Companies Act is applicable and as per this section, Civil Court ha no jurisdiction to try the suit filed by the company or against the company and that only Company Law Board can redress the grievance. Therefore, it is requested to allow this petition.