HARIKUMAR RAJAH Vs. SOVEREIGN DAIRY INDUSTRIES LTD

JUDGEMENT

(1.) This is an Appeal filed under Sec. 10-F of the Companies Act, 1956 (the Act) assailing an Order passed by the Company Law Board on 1/1/2001.

(2.) The Substantial Questions of Law proposed read as under:

(3.) Appellant held 34% of paid-up Share Capital of Respondent-1 Sovereign Dairy Industries Ltd. and had filed a Petition under Ss. 397 & 398 of the Act alleging various acts of Oppression in the affairs of the Company. Respondent No.2 is the brother of Appellant and others were either Shareholders or Purchasers of properties of the Company. The dispute primarily is between two siblings, Appellant and Respondent No.2.