V RADHAKRISHNAN Vs. P R RAMAKRISHNAN

JUDGEMENT

(1.) V. Radhakrishnan, one of the respondents in Company Petition No. 30 of 1981, along with three others, viz., V.R. Textiles Limited, Mrs. Vimala Radhakrishnan and R. Santosh, has appealed under section 483 of the Companies Act, 1956.

(2.) SRI V. Radhakrishnan (son of R. Venkataswamy Naidu).

(3.) SRI Santhosh (son of V. Radhakrishnan).