VISRAM FINANCIAL SERVICES (P) LIMITED Vs. V. RAJENDRAN

JUDGEMENT

(1.) The main company petition C.P.No.297 of 2013 is filed by two persons by name V.Rajendran and Satish Raj, who are respectively the Managing Director and the Director of a company by name Meta Films (India) Ltd. under Section 633 of the Companies Act, 1956, praying for relieving them wholly from the alleged acts of default and liability complained by a company by name Vis-ram Financial Services Private Ltd., who is the first respondent in the C.P. and at whose instance a criminal complaint in C.C.No.107 of 2013 is taken on file by the Additional Chief Metropolitan Magistrate (EO-I), Egmore, Chennai.

(2.) On 19.9.2013, the aforesaid C.P.No.297 of 2013 came up before me along with another petition in C.P.No.296 of 2013 filed by the very same petitioners containing a similar prayer, with the only difference that the prayer in C.P.No.296 of 2013 was for relieving the petitioners from the acts of default alleged by the third respondent Registrar of Companies in their letter dated 31.7.2013.

(3.) Both the main company petitions, C.P.Nos.296 and 297 of 2013 came up for hearing, along with miscellaneous applications in Comp.A.Nos. 995 and 996 of 2013 for interim stay of criminal prosecution.