REGENT COMPUTRONICS PVT. LTD.

RUBY GENERAL HOSPITAL LIMITED Appellant

V/S

KAMAL KUMAR DUTTA Respondents

Referred Judgements :-

SCOTTISH CO-OPERATIVE WHOLESALE SOCIETY LTD. V. MEYER [REFERRED TO]
BPORE TEA CO. LTD. V. BENGAL DOOARS NATIONAL TEA CO. LTD. [REFERRED TO]
MAHADEO NATH V. SMT. MEENA DEVI [REFERRED TO]
TEA BROKERS P. LTD. V. HEMENDRA PRASAD BAROOAH [REFERRED TO]
P.K.PRATHAPAN V. DALE AND CARRINGTON INVESTMENTS P. LTD. [REFERRED TO]
NANALAL ZAVER VS. BOMBAY LIFE ASSURANCE CO LIMITED [REFERRED TO]
SHANTI PRASAD JAIN VS. KALINGA TUBES LTD [REFERRED TO]
NEEDLE INDUSTRIES INDIA LIMITED VS. NEEDLE INDUSTRIES NEWEY INDIA HOLDING LIMITED [REFERRED TO]
SALIL DUTTA VS. T M AND M C PRIVATE LIMITED [REFERRED TO]
HANUMAN PRASAD BAGRI VS. BEGRESS CEREALS PRIVATE LIMITED [REFERRED TO]
M S MADHUSOODHANAN VS. KERALA KAUMUDI PRIVATE LIMITED [REFERRED TO]
SHETH MOHANLAL GANPATRAM VS. SAYAJI JUBILEE COTTON AND JUTE MILLS COMPANY LIMITED [REFERRED TO]
MAHADEO NATH VS. MEENA DEVI [REFERRED TO]
MAHARANI LALITA RAJYA LAKSHMI M P VS. INDIAN MOTOR CO HAZARIBAGH LTD [REFERRED TO]
BAJRANG PRASAD JALAN VS. MAHABIR PRASAD JALAN [REFERRED TO]
Bagree Cereals P LTD VS. Hanuman Prasad Bagri [REFERRED TO]

JUDGEMENT

(1.) This appeal and the cross-appeal arising out of an order dated October 29, 1999, passed by the Company Law Board (hereinafter referred to as "the CLB").

(2.) By consent of the parties both appeal and cross-appeal are taken up and are disposed of by this common judgment.

(3.) An application was filed under Sections 397 and 398 of the said Act alleging various acts and oppression and mismanagement in the affairs of the company before the learned Company Law Board by Dr. Kamal Kumar Dutta and one Dr. Binod Prasad Sinha on the facts summarised hereunder.

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RUBY GENERAL HOSPITAL LIMITED Vs. KAMAL KUMAR DUTTA

Referred Judgements :-

JUDGEMENT

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