RATHNAM P V Vs. THE PREMIER AUTOMOBILES LIMITED

JUDGEMENT

(1.) This appeal is directed against the order dated 13 October 2011 of the learned Company Judge of this Court dismissing the appellant's application under section 536(2) of the Companies Act, 1956 (hereinafter referred to as the 'Act'). The application was for confirmation/recognition of transfer of 3498 equity shares of Rs.100/- each fully paid up in Elmot Engineering Company Private Limited (ECPL) (in liquidation) (hereinafter referred to as the company in liquidation. The prayer in the company application was for the following relief:-

(2.) The said company in liquidation was ordered to be wound up by order dated 22 March 1990 of the Company Court. The present application was made on 25 September 2009 by the appellant for seeking confirmation/recognition of 3498 equity shares of Rs.100/- each fully paid up in the company in liquidation, made before order of winding up (i.e. 22 March 1990) but after filing of the winding up petition.

(3.) The appellant filed this company application with the following case: