REGENT COMPUTRONICS PVT. LTD.

RENUKA DATLA Appellant

V/S

Biological E Limited Respondents

Referred Judgements :-

VERSCHURES CREAMERIES V. HULL AND NETHERLANDS STEAMSHIP CO. [REFERRED TO]
LISSENDEN V. C. A. V. BOSCH,LTD. [REFERRED TO]
EASTERN LINKERS PVT. LTD. VS. DINA NATH SODHI [REFERRED TO]
FIRESTONE TYRE AND RUBBER CO. VS. SYNTHETICS AND CHEMICALS LTD. AND OTHERS [REFERRED TO]
MORRIS VS. KANSSEN [REFERRED TO]
SHEO DAYAL NARAIN VS. MUSAMMAT MOTI KUER [REFERRED TO]
BHAU RAM MADHVA PRADESH AND ADVOCATE GENERAL RAJASTHAN VS. BAIJ NATH SINGH:BAIJ NATH SINGH [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. SCINDIA STEAM NAVIGATION COMPANY LIMITED [REFERRED TO]
DHIRENDRA NATH GORAI IN C A NO 85 OF 1961 SUBAL CHANDRA NATH SAHA IN C A NO 86 OF 1961 VS. SUDHIR CHANDRA GHOSHIN BOTH APPEALS :SUDHIR CHANDRA GHOSHIN BOTH APPEALS [REFERRED TO]
ELECTION COMMISSION OF INDIA VS. SUBRAMANIAM SWAMY [REFERRED TO]
SANGRAMSINH P GAEKWAD VS. SHANTADEVI P GEAKWAD [REFERRED TO]
V S KRISHNAN VS. WESTFORT HI TECH HOSPITAL LTD [REFERRED TO]
CH RAJAMMA VS. P V REDDY [REFERRED TO]
LANCO HILLS TECHNOLOGY PARK PRIVATE LIMITED VS. MAHABOOB ALAM KHAN [REFERRED TO]
N SWAMINATHA IYER VS. BRAHMAYYA AND CO OFFICIAL LIQUIDATORS HANUMAN BANK LTD [REFERRED TO]
T MURARI VS. STATE [REFERRED TO]
M MOORTHY VS. DRIVERS AND CONDUCTORS BUS SERVICE P LIMITED [REFERRED TO]
STATE OF BIHAR VS. SITARAM JHUNJHUNWALA [REFERRED TO]

JUDGEMENT

(1.) WITH the demise of its mentor, the closely held family company, namely, Biological E. Limited (for short "the company") has plunged into the vortex of legal litigation. Pitted against each other are the mother on the one side and the three daughters on the other side. With the war beginning and the battle lines drawn, "the mother and daughters sentiment" has vanished. With the one up -manship getting better of the family relationship and vanity having the last laugh over mutual affections, the successors in interest of the departed soul, have arraigned themselves before the law Courts.

(2.) THE background of this sordid episode needs to be briefly recounted for adjudication of this appeal.

(3.) THE company was initially promoted by J.A. Narasimha Raju who is none other than the father of appellant No.1, and his friend Dasu Ramaswami in the year 1953 in the State of Maharashtra. It was engaged in the business of pharmaceutical products and vaccines. It is the pleaded case of appellant No.1 that his father held the majority shares. Ten years after the company came into existence, it was shifted from Mumbai to Hyderabad in the year 1964.

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RENUKA DATLA Vs. BIOLOGICAL E LIMITED

Referred Judgements :-

JUDGEMENT

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