DURGA PRASAD MANDELIA Vs. REGISTRAR OF COMPANIES MAHARASHTRA

JUDGEMENT

(1.) The petitioners have filed this petition under the provisions of section 633 of the Companies Act, 1956.

(2.) The facts that give rise to this petition are that the Registrar of Companies (hereinafter referred to as "the respondent") served a notice dated December 27, 1984, on the petitioners asking them to show cause why legal action should not be taken for contravention by the company of section 370 of the Companies Act, 1956. In the said notice, it has been, inter alia, stated as follows :

(3.) The petitioners have hence filed this petition seeking relief. The petition has been opposed by the respondent.