UMEDBHAI JHAVERBHAI Vs. MORESHWAR KESHAV AND OTHERS

JUDGEMENT

(1.) THIS is a petition under S. 247(6), Companies Act to restore the name of Shalini Mills Ltd. Alote (Vikramgarh) to the register of Companies made by the petitioner Umedbhai s/o Jhaverbhai Patel of Bombay. In this application he impleaded the Directors of the said Company and also the Registrar of Companies Madhya Bharat Gwalior / Indore.

(2.) THE petitioner's allegations are that he acted as an agent for the said Mills for the purchase of machinery for which the said Mills owed to him Rs. 18,981 -6 -0. A suit for the recovery of this sum was filed by him in the High Court of Judicature at Bombay in the year 1948 and this suit js still pending.

(3.) THE petitioner came to know of this fact (sic) removal according to him when opponent No. 1 (sic)loreshwar Keshav Puranik informed the petitioner's attorneys that the Company's name has been removed from the register.