REGENT COMPUTRONICS PVT. LTD.

MALLESWARA FINANCE AND INVESTMENTS COMPANY PRIVATE LIMITED Appellant

V/S

COMPANY LAW BOARD, NEW DELHI Respondents

Referred Judgements :-

EASTERN LINKERS PVT. LTD. V. DENA NATH SODHI [REFERRED TO]
RAJ MATHURA PRASAD V. HANUMAN PRASAD BHAGAT [REFERRED TO]
A V. B [REFERRED TO]
BRITISH INDIA STEAM NAVIGATION CO LIMITED EVERETT ORIENT LINE INCORPORATED EVERETT ORIENT LINE INCORPORATED EVERETT ORIENT LINE INCORPORATED EVERETT ORIENT LINE INCORPORATED SHIPPING CORPORATION OF INDIA LIMITED VS. JASJIT SINGH ADDITIONAL COLLECTOR OF CUSTOMS CALCUTTA:S VENKATESAN ADDITIONAL COLLECTOR OF CUSTOMS CALCUTTA:JASJIT SINGH ADDITIONAL COLLECTOR OF CUSTOMS CALCUTTA:THE COLLECTOR OF CUSTOMS CALCUTTA:S VENKATESAN A [REFERRED TO]
THANSINGH NATHMAL ONKARMAL JAWALAPRASAD INDRACHAND PREMSUCH RAMDEO SATYANARAYAN INDRACHAND PREMSUCH SHEWPRATAP TANTIA VS. SUPERINTENDENT OF TAXES DHUBRIIN ALL APPEALS :SUPERINTENDENT OF TAXES DHUBRIIN ALL APPEALS :SUPERINTENDENT OF TAXES DHUBRIIN ALL APPEALS :SUPERINTENDENT OF TAXES DHUBRIIN [REFERRED TO]
CIRDHARILAL BANSIDHAR VS. UNION OF INDIA [REFERRED TO]
STATE OF MADHYA PRADESH VS. SARDAR D K JADAV [REFERRED TO]
JATAN KUMAR GOLCHA VS. GOLCHA PROPERTIES P LTD [REFERRED TO]
GENERAL MANAGER SOUTH CENTRAL RAILWAY SECUNDERABAD VS. A V R SIDDHANTTI [REFERRED TO]
D L F HOUSING CONSTRUCTION PRIVATE LIMITED VS. DELHI MUNICIPAL CORPN [REFERRED TO]
HINDUSTAN CONSTRUCTION CO LID VS. G K PATANKAR [REFERRED TO]
CHAIRMAN BOARD OF MINING EXAMINATION AND CHIEF INSPECTOR OF MINES VS. RAMJEE [REFERRED TO]
A K ROY THAN SINGH TYAGI DR VASANTKUMAR PANDIT VS. UNION OF INDIA [REFERRED TO]
STATE OF MAHARASHTRA VS. RAMDAS SHRINIVAS NAYAK [REFERRED TO]
A JANARDHANA VS. UNION OF INDIA [REFERRED TO]
VED GUPTA VS. APSARA THEATRES JAMMU [REFERRED TO]
STATE OF UTTAR PRADESH VS. DISTRICT JUDGE UNNAO [REFERRED TO]
HARI SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. ABDUL QLIDDUS [REFERRED TO]
BALKRISHAN GUPTA VS. SWADESHI POLYTEX LIMITED [REFERRED TO]
LIFE INSURANCE CORPORATION OF INDIA VS. ESCORTS LIMITED [REFERRED TO]
INSTITUTE OF CHARTERED ACCOUNTANTS OF INDIA VS. L K RATNA [REFERRED TO]
SARGUJA TRANSPORT SERVICE VS. STATE TRANSPORT APPELLATE TRIBUNAL M P GWALIOR [REFERRED TO]
AMMONIA SUPPLIES CORPORATION PRIVATE LIMITED VS. MODERN PLASTIC CONTAINERS PVT [REFERRED TO]
SINGARENI COLLIERIES CO LTD VS. COMMISSIONER OF COMMERCIAL TAXES [REFERRED TO]
JAWAHAR MILLS LTD VS. SHA MULCHAND AND CO LTD [REFERRED TO]
A M P ARUNACHALAM VS. A R KRISHNAMURTHY [REFERRED TO]
L RM K NARAYANAN VS. PUDHUTHOTAM ESTATES LIMITED [REFERRED TO]
E V SWAMINATHAN VS. K M M A INDUSTRIES AND ROADWAYS PRIVATE LIMITED [REFERRED TO]
V RADHAKRISHNAN VS. P R RAMAKRISHNAN [REFERRED TO]
BENNET COLEMAN AND CO VS. UNION OF INDIA [REFERRED TO]
SM. K. PONNALAGU AMMAL VS. THE STATE OF MADRAS, REPRESENTED BY THE SECRETARY TO THE REVENUE DEPARTMENT, MADRAS AND ORS. [REFERRED TO]

JUDGEMENT

(1.) The above writ petition has been filed for the following relief. To issue a writ of certiorari calling for the records of the 1st respondent culminating in its order dated 28-5-1993 in C.P. No. 29 of 1992 and quash the same.

(2.) The case of the petitioner is as follows: By a resolution of the Board of Directors of the petitioner dated 5-6-1992, it was resolved that an inter-corporate deposit of Rupees 2,40,000/- be made to the 18th respondent for a period of three years with interest at the rate of 15% per annum. The said deposit was to be secured by the pledge of 20,000 shares of the 3rd respondent. On 6-6-1992, a letter of pledge was executed by the 18th respondent in favour of the petitioner which inter alia entitled the petitioner to enjoy all legal right as a shareholder of the 3rd respondent, including exercise of voting rights and entitlement to all accretions of the said shares during the period of pledge.

(3.) Pursuant to the said letter of pledge, the petitioner, under cover of a letter dated 7-6-1992, despatched the following documents to the 3rd respondent: (a) Duly executed and stamped transfer deed dated 5-6-1992 relating to the said 20,000 equity shares executed by the 18th respondent in favour of the petitioner. (b) The original share certificates relating to the said 20,000 equity shares. (c) Extract from the minutes of the meeting of the Board of Directors of the petitioner held on 5-6-1992, containing the resolution authorising the pledge of shares in favour of the petitioner. (d) A true copy of the letter of pledge dated 6-6-1992 from the 18th respondent in favour of the petitioner. (e) A copy of the memorandum and Articles of Association of the Petitioner.

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MALLESWARA FINANCE AND INVESTMENTS COMPANY PRIVATE LIMITED Vs. COMPANY LAW BOARD VTH FLOOR A WING NEW DELHI

Referred Judgements :-

JUDGEMENT

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