(1.) This is a dispute in a business family of the Rungtas. Eleven applicants have come up before this Court. Out of these eleven applicants 1 to 6 are living persons, the rest, private limited companies. These applicants have their respective share holdings in respondent companies No. 2 to 7 as mentioned in paragraph 13 of the affidavit-in-support of the Judge's Summons. From a chart inserted there, it is plain that these applicants have majority share holding in respondent Nos. 5 and 6.
(2.) The respondent No.5 has majority shareholding in respondent Nos. 2 and 3 and significant shares in the respondent Nos. 4 and 7. Hadoti is controlled by the applicant Nos. 1 to 6. These applicants thus, have controlling interest in respondent Nos. 2, 3, 5, 6 and 7 i.e. all the respondent Companies except respondent No. 4.
(3.) These applicants challenge the scheme of amalgamation between these respondents and the respondent No. 1 sanctioned by this Court on 16th January, 2003. They seek setting aside of that order on the ground of fraud.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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