S. PATTABHIRAMAN Vs. REGISTRAR OF COMPANIES

JUDGEMENT

(1.) THIS company petition is filed under Section 633(2) of the Companies Act, 1956, praying to relieve the petitioner wholly or partly from the liabilities as shown in the show -cause notice dated July 23, 2005, issued by the respondent -the Registrar of Companies.

(2.) THE petitioner was one of the directors of Logix Electronics P. Ltd., a company registered under the Companies Act, 1956, having the authorised share capital as on March 31, 1999, of Rs. 5 lakhs divided into 50,000 equity shares of Rs. 10 each.

(3.) THE company was incorporated in the year 1995 and the petitioner who was the first director is holding 13,750 equity shares of Rs. 10 each. According to the petitioner, the other director Mr. S. Venkataramanan with whom the petitioner jointly started the company was in fact, managing the company since the beginning. Due to some dispute which arose between them, all the books and papers of the company were kept in the registered office, which is the residence of the said Mr. S. Venkataramanan and therefore, the petitioner had no access to the books, records and papers of the company.