REGENT COMPUTRONICS PVT. LTD.

Darius Rutton Kavasmaneck Residing At 626, Parsi Colony, Dadar, Mumbai 400 014 Appellant

V/S

Gharda Chemicals Limited, A Company Incorporated Under The Companies Act, 1956 And Having Its Registered Address At 5/6, Jer Mansion, 10, W.P. Warde Marg, Bandra (West), Mumbai 400 050 Respondents

Referred Judgements :-

JARNAIL SINGH V. BAKSHI SINGH [REFERRED TO]
DINESH VRAJLAL LAKHANI V. PARKE DAVIS (INDIA) LIMITED [REFERRED TO]
JYOTIRMOY GHOSH V. A.TOSH AND SONS (INDIA) LTD. [REFERRED TO]
UNION OF INDIA V. WEST COAST PAPER MILLS [REFERRED TO]
BARU RAM VS. PIASANNI [REFERRED TO]
KEDARNATH JUTE MANUFACTURING COMPANY LIMITED VS. COMMERCIAL TAX OFFICER [REFERRED TO]
SHARIF UD DIN VS. ABDUL GANI LONE [REFERRED TO]
NEEDLE INDUSTRIES INDIA LIMITED VS. NEEDLE INDUSTRIES NEWEY INDIA HOLDING LIMITED [REFERRED TO]
RESERVE BANK OF INDIA UNION OF INDIA PEERLESS GENERAL FINANCE AND INVEST MENT CO LIMITED STATE OF WEST BENGAL VS. MENT COMPANY LIMITED:PEERLESS GENERAL FINANCE AND INVEST MENT COMPANY LIMITED:RESERVE BANK OF INDIA:PEERLESS GENERAL FINANCE AND INVEST MENF COMPANY LIMITED [REFERRED TO]
MANCHERI PUPTHUSSERI AHMED PANNIKOT MADATHIL LAKSHMIKUTTY AMMA VS. KUTHIRAVATTAM ESTATE RECEIVER:KUTHIRAVATTAM ESTATE RECEIVER [REFERRED TO]
KUBHAYAMMED VS. STATE OF KERALA [REFERRED TO]
HARYANA STATE COOPERATIVE LAND DEVELOPMENT BANK LIMITED VS. HARYANA STATE COOPERATIVE LAND DEVELOPMENT BANKS EMPLOYEES UNION [REFERRED TO]
MARUTI UDYOG LTD VS. RAM LAL [REFERRED TO]
MOHD AKRAM ANSARI VS. CHIEF ELECTION OFFICER [REFERRED TO]
RAM PARSHOTAM MITTAL VS. HILLCREST REALTY SDN BHD [REFERRED TO]
NARANDAS MUNMOHANDAS VS. INDIAN MANUFACTURING CO LTD [REFERRED TO]

JUDGEMENT

(1.) This appeal is placed on board in view of the Order dated 28th October,2014 passed by the Supreme Court of India in Civil Appeal No.2481 of 2014 allowing the said civil appeal and remanding the company Petition No.24 of 2010 to this court for deciding the factual enquiry 'whether the transfer of five shares from the appellant (singly) to the appellant jointly with his children and wife resulted in the total members of the respondent no.1 i.e. Gharda Chemicals Limited exceeding 50. Both the parties have accordingly addressed this court at length.

(2.) Some of the relevant facts for the purpose of deciding the issue remanded to this court by the Supreme Court of India are as under :-

(3.) Mrs. Jer Kavasmaneck was the mother of the appellant and the respondent no. 2 i.e. Dr. Keki Hormusji Gharda. The appellant is the son of Mrs. Jer Kavasmaneck and nephew of Dr. Keki Hormusji Gharda. The respondent no.3 is wife of respondent no. 2.

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DARIUS RUTTON KAVASMANECK RESIDING AT 626, PARSI COLONY, DADAR, MUMBAI 400 014 Vs. GHARDA CHEMICALS LIMITED, A COMPANY INCORPORATED UNDER THE COMPANIES ACT, 1956 AND HAVING ITS REGISTERED ADDRESS AT 5/6, JER MANSION, 10, W.P. WARDE MARG, BANDRA (WEST), MUMBAI 400 050

Referred Judgements :-

JUDGEMENT

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