PRATIK B. MEHTA Vs. UNIFORM OFFSET PRIVATE LIMITED

JUDGEMENT

(1.) HEARD finally.

(2.) NONE appeared for the Respondents even at the time of admission of the present Company Appeal u/s. 10F of the Companies Act, 1956, (for short "the Companies Act"), and the interim order was passed by this Court on 3rd August, 2012, in following terms :

(3.) THE Appellants/Original Petitioners are the registered holder and owner of 3,300 shares of Rs.100/- each. The Appellants/Original Petitioners together hold about 30% equity shares, more than 10% of the total shareholding of and in the Company. It appears that the Appellants/Original Petitioners and the contesting Respondents are the family members and a dispute arose amongst them. A Company Petition was filed by invoking provisions of Sections 397 and 398 of the Companies Act.