WALCHANDNAGAR INDUSTRIES LIMITED Vs. JUD CEMENT LTD.

JUDGEMENT

(1.) Heard Mr. KK Mahanta, learned senior counsel assisted by Mr. K Singh, learned counsel appearing for the petitioner and Mr. K Paul, learned counsel for the respondent -company.

(2.) The prayer sought for in the present application under Ss. 433, 434 and 439 of the Companies Act, 1956 are: - -

(3.) The respondent -company namely, M/s. JUD Cement Limited was incorporated on 04.07.2005 under the provisions of the Companies Act, 1956 as a Private Company Limited. The respondent -company was earlier known as JUD Cements Private Limited. The registered office of the respondent -company is situated at GS Road, Hanumanbux Umadut, Shillong, Meghalaya, India -793001. The respondent -company was on or before about 15.04.2008 converted into a Public Limited Company and accordingly, a fresh certificate of Incorporation dated 15.04.2008 was issued by Registrar of Companies. As such, it is now a Public Limited Company and is known as M/s. JUD Cements Ltd.