DINESH KUMAR JHUNJHUNWALA Vs. KARUR VYSYA BANK LTD

JUDGEMENT

(1.) THIS Civil Miscellaneous Appeal is filed against the order of the Company Law Board, Southern Region Bench, Chennai, dated 5. 5. 2005, insofar as directing the respondent to furnish the extract of its Register of Members, excluding the list of beneficial owners of shares of the Bank.

(2.) NOTICE of motion was ordered in the appeal on 18. 10. 2005 and after service of notice, the appeal was listed and on 24. 7. 2007, by consent of the learned counsel appearing for the appellant as well as respondent, the appeal was taken up for final disposal.

(3.) THE brief facts necessary for disposal of the appeal are that the respondent/bank is a Company having its Registered Central Office at Erode Road, Karur. The Company is engaged in banking business. The appellant is a member of the Company, holding 100 equity shares. On 18. 10. 2004 the appellant applied for the extracts of register of members not earlier than 30. 9. 2004. On 27. 10. 2004, the respondent Company refused to give the extracts of its register of members to the petitioner. Hence the Company petition No. 13/163 (6)SRB/2005 was filed before the Company Law Board, Chennai Bench, with a prayer to direct the Company for an inspection and for issuing of extracts of its register of members to the petitioner.