REGENT COMPUTRONICS PVT. LTD.

G Vijayalakshmi Brinda Appellant

V/S

Tirupur Textiles Pvt Ltd Respondents

Referred Judgements :-

QUOTING FROM ATTORNEY GENERAL FOR NEW SOUTH WALES V. QUIN [REFERRED TO]
M.S.MADHUSOODHANAN V. KERALA KAUMUDI P. LTD. [REFERRED TO]
NEEDLE INDUSTRIES INDIA LIMITED VS. NEEDLE INDUSTRIES NEWEY INDIA HOLDING LIMITED [REFERRED TO]
NAVJYOTI COOP GROUP HOUSING SOCIETY VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA BHILLAI ENGINEERING CORPORATION ANUP MALLEABLES BURN STANDARD CO TEXMACO CIMMCO TITAGARH STEELS VS. HINDUSTAN DEVELOPMENT CORPORATION:UNION OF INDIA [REFERRED TO]
SANGRAMSINH P GAEKWAD VS. SHANTADEVI P GEAKWAD [REFERRED TO]
KAMAL KUMAR DUTTA VS. RUBY GENERAL HOSPITAL LTD [REFERRED TO]
MAHARANI LALITA RAJYA LAKSHMI M P VS. INDIAN MOTOR CO HAZARIBAGH LTD [REFERRED TO]
VANGUARD FIRE AND GENERAL INSURANCE CO VS. FRASER AND ROSS CHARTERED ACCOUNTANTS MADRAS [REFERRED TO]
POWER TOOLS AND APPLIANCES CO LTD VS. JALADHAR CHAKRABARTY [REFERRED TO]
Bagree Cereals P LTD VS. Hanuman Prasad Bagri [REFERRED TO]

JUDGEMENT

(1.) The appellants herein aggrieved over the order of the Company Law Board dated 6.9.2010 in dismissing their petition made in C.P.No.3 of 2007 have come up with the present company appeal. The respondents 1 to 9 are the respondents herein and respondents 10 and 11 are the legal representatives of the deceased fourth respondent.

(2.) The case of the appellants, in nutshell, is set out here under:-

(3.) The case of respondents 1 and 2, in nutshell, is set out hereunder:-

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G VIJAYALAKSHMI BRINDA Vs. TIRUPUR TEXTILES PVT LTD

Referred Judgements :-

JUDGEMENT

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