PRUDENTIAL CAPITAL MARKETS LTD Vs. STATE

JUDGEMENT

(1.) This winding up petition was filed by Reserve Bank of India (hereinafter referred to as 'RBI') under section 45 MC of the Reserve Bank of India Act, 1934 (hereinafter referred to as the 'said Act') inter alia, praying for winding up of Prudential Capital Markets Ltd. (hereinafter referred to as the "said company"). The said company was incorporated in March, 1987 and became a public limited company in January, 1991. The main objects of the said company of the said company are as follows: -

(2.) To act as financial, consultants, management consultants and provide, advice services, consultancy in various fields, general administrative secretarial, commercial, financial, legal, economic, labour, industrial, public relations, scientific, technical, direct and indirect taxation and other levies, statistical, accountancy, quality control and data processing.

(3.) To take part in the formation, supervision or control of the business of operations of any Company or undertaking and for that purpose to act as an issue House, Registrars and Share Transfer Agents, Secretaries, Financial Advisers or Technical Consultants or in any other capacity and to appoint and remunerate any directors, administrators or accountants or other experts or agents.