REGENT COMPUTRONICS PVT. LTD.

Sulochana Neelkanth Kalyani Appellant

V/S

Takle Investments Company Respondents

Referred Judgements :-

HARINAGAR SUGAR MILLS LIMITED VS. SHYAM SUNDER JHUNJHUNWALA [REFERRED TO]
RAMA RAO VS. NARAYAN [REFERRED TO]
KERALA STATE ELECTRICITY BOARD TRIVANDRUM VS. T P KUNHALIUMMA [REFERRED TO]
MANNALAL KHETAN VS. KEDAR NATH KHETAM [REFERRED TO]
BISMILLAH VS. JANESHWAR PRASAD [REFERRED TO]
KIHOTO HOLLOHAN VS. ZACHILLHU [REFERRED TO]
CANARA BANK VS. NUCLEAR POWER CORPORATION OF INDIA LIMITED [REFERRED TO]
P SARATHY VS. STATE BANK OF INDIA [REFERRED TO]
UNION OF INDIA VS. R GANDHI PRESIDENT MADRAS BAR ASSOCIATION [REFERRED TO]
PRAKASH TIMBERS PRIVATE LIMITED VS. SUSHMA SHINGLA [REFERRED TO]
GANGWANI AND CO VS. SARASWATI WD O MANIRAM BANEWAR [REFERRED TO]
SHIRISH FINANCE AND INVESTMENT PVT VS. M SREENIVASULU REDDY [REFERRED TO]

JUDGEMENT

(1.) This company appeal impugns an order passed by the Company Law Board, Mumbai Bench, Mumbai ("CLB") on petitions filed under Section 111(4) of the Companies Act, 1956 for rectification in the register of members. The petitions for rectification were filed in respect of eight different companies, who were arraigned respectively as Respondent No.1 in eight separate petitions. The facts of these eight petitions are more or less similar and considered hereinbelow in Company Appeal (L) No.41 of 2015 arising out of Company Petition No.19 of 2011 as a representative case.

(2.) The short facts of the Petitioner's case may be noted as follows :

(3.) Though The Clb Held In Favour Of The Petitioner On Merits Of the case, that is to say, the impugned transfer of shares to be invalid and not in accordance with law, the CLB proceeded to dismiss the petition on the following grounds:

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SULOCHANA NEELKANTH KALYANI Vs. TAKLE INVESTMENTS COMPANY

Referred Judgements :-

JUDGEMENT

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