REGENT COMPUTRONICS PVT. LTD.

ANIL KUMAR AGARWAL Appellant

V/S

SUNIL KUMAR AGARWAL Respondents

Referred Judgements :-

DIVISION BENCH IN KUKI LEATHER PVT. LTD.,V. T.N.K.GOVINDARAJU CHETTIAR AND CO. [REFERRED TO]
CONSULTING ENGINEERS SERVICES (INDIA) LTD. V. KAIKHOSROU K. FRAMJI [REFERRED TO]
SAIKIA BUSINESSMENS ASSOCIATION VS. HOWRAH MUNICIPAL CORPORATION [REFERRED TO]
VENKATRAO A PAI AND SONS LTD VS. NARAYANLAL BANSILAL [REFERRED TO]
KUKI LEATHER PRIVATE LIMITED VS. T N K GOVINDARAJU CHETTIAR AND COMPANY [REFERRED TO]

JUDGEMENT

(1.) The present appeal is filed under section 10-F of the companies Act, 1956 challenging two orders passed by the Company Law board dated 2-7-2004 and 13-9-2004.

(2.) Some of the material facts of the case are as under :-

(3.) The company known as Laxmi Ventures (India) Limited was incorporated sometime in or about 15-1-1980 and prior thereto it was a partnership firm.

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ANIL KUMAR AGARWAL Vs. SUNIL KUMAR AGARWAL

Referred Judgements :-

JUDGEMENT

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