JAYANTHILAL PURSHOTTAMDAS PATEL Vs. GORDHANDAS DESAI PRIVATE LTD

JUDGEMENT

(1.) This is a petition under section 155 of the Companies Act for an order against the 1st respondent-company hereinafter referred to as "the company" to rectify the register of members of the company in respect of two fully paid up equity shares Nos. 4999 and 5000 by inserting the name of the petitioner therein as the holder of the shares and for consequential orders. * * * *

(2.) The petitioner's case under section 155 is that his name as a shareholder in respect of the above two shares have been without any authority and illegally transferred from his name to the name of the second respondent. The register of members of the company is accordingly liable to be rectified as prayed for ....... * * * *

(3.) The respondents contend ..... that the petitioner has filed this petition after great delay.