COMMITTEE Vs. VIPANCHI INVESTMENTS PVT LTD

JUDGEMENT

(1.) (Memorandum of Grounds of Original Side Appeals under Order XXXVI Rule 11 of the Original Side Rules read with Clause 15 of the Letters Patent against the order dated 26.10.2007 made in Company Application Nos.1191 to 1193 of 2007 in Company Petition No.230 of 2004.) D. Murugesan, J. As the issues raised for consideration in all the appeals are common, they are taken up together and disposed of by this order. For convenience, we refer to the facts as put forth by the appellants in O.S.A.Nos.130 to 132 of 2008 in their Company Applications.

(2.) IN a pending Company Petition No.230 of 2004, the appellants in O.S.A.Nos.130 to 132 of 2008 filed three Company Applications in C.A.Nos.1191 to 1193 of 2007 seeking for return of the title deeds morefully described and pertaining to the schedule properties owned by the appellants to an extent of 16.97 acres, 7.14 acres and 20.42 acres respectively in various Survey Numbers in Begapalli Villge, Hosur Taluk, Dharmapuri District and lying within the limits of Begapalli Panchayat and Hosur Panchayat Union, which were pledged by one Mr.Jamsheed M.Panday, Chairman of Zen Global Finance Limited and who happened to be the friend of Mr.S.R.Eshwaran, the Director of the appellants- companies.

(3.) QUESTIONING the said order in directing the payment of the above sum for return of the title deeds, the companies have filed O.S.A.Nos.130 to 132 of 2008. QUESTIONING the very same order in directing the return of the title deeds, the Committee representing RBF Nidhi Limited and the Federation of Investors Association have filed O.S.A.Nos.343 to 345 & 390 to 392 of 2007 respectively.