A. EARNEST BALASINGH Vs. THE REGISTRAR OF COMPANIES

JUDGEMENT

(1.) W.P. No. 15065 of 2013 :-

(2.) W.P.No.9602 of 2014 - The petitioner has filed this writ petition for the issuance of Writ of Mandamus by directing the respondents 1 to 3 herein to take action against the 4th respondent under the Companies Act 1956 to prevent misappropriation, mismanagement and oppression of the 4th respondent company under the Companies Act by the respondents 5 to 12 and also not to permit the respondents 5 to 12 to continue as Director of the 4th respondent under Sec. 209-A (9) of the Companies Act 1956.

(3.) W.P.No.12850 of 2013 - The petitioner has filed this writ petition for the issuance of Writ of Mandamus by directing the 1st respondent to appoint Special Officer/ Officers with necessary Advisory Board for the effective administration of the TDTA Company by invoking Sec. 397 and 398 of Companies Act and consequentially forbearing the Respondents 3 to 6 from involving in any manner with the business, affairs and administration of TDTA Companies.