(1.) BY this Chamber Summons, the defendants 1 and 2 who are directors of Britania Industries Limited, the 7th defendant in the suit seek that;
(2.) THE 1st plaintiff is a Company incorporated under the laws of the United Kingdom. The 1st plaintiff holds 50% of the share capital of a Company called `associated Biscuits International Holdings Ltd. (for short, `abih) which is also incorporated under the laws of the United Kingdom. ABIH holds 100% of the share capital of a Company called `associated Business International Ltd. (for short, `abil), a Company also incorporated under the laws of the United Kingdom. ABIL in turn holds directly or indirectly through Nat West Nominees Ltd. , (for short, `nat WEST) 38. 15% of the issued capital of the 7th defendant Company. The 2nd plaintiff though not a shareholder is a Director of the 7th defendant Company having been nominated on the Board of Directors of 7th defendant by the 1st plaintiff. The 3rd plaintiff holds 294 shares in the Vth defendant Company. The defendants 1 to 6 are Directors of the 7th defendant Company. The 1st defendant is Chairman of the Board of Directors of the 7th defendant Company. The 2nd defendant is the wife of the 1st defendant. Apart from defendants 1 to 6, the Board of Directors of the 7th defendant Company comprises of Mr. J. Gagrat, Mr. Sawai Bhavani Singh of Jaipur, Mr. Pierre Bennet, Mr. Claude Le Gouis, who are not parties to the suit and the 2nd plaintiff. The 7th defendant Company is a public limited Company duly incorporated under the provisions of The Indian Companies Act, 1913 and is an existing Company under the provisions of The Companies Act, 1956. The 8th defendants are a partnership firm. The 9th defendant is a Company incorporated in Singapore. The 10th defendant is also a Company incorporated in the British Virgin Islands. The 11th defendant is also a Company incorporated in Liberia. The 12th defendant is brother-in-law of the 1st defendant and was appointed as General Manager Exports of the 7th defendant in the year 1991.
(3.) ACCORDING to plaintiffs, as averred in the plaint filed, the defendants 1 to 6 who were at all material times Directors of the 7th defendant Company are interested and/or concerned in or with defendants 9, 10 and 11. The defendants 1 to 6 as Directors of 7th defendant Company arranged for :
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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