REGENT COMPUTRONICS PVT. LTD.

MILAN SEN Appellant

V/S

GUARDIAN PLASTICOTE LTD. Respondents

Referred Judgements :-

PUNT V. SYMONS AND CO. [REFERRED TO]
PIERCY V. S.MILLS AND COMPANY LTD. [REFERRED TO]
EBRAHIMI V. WESTBOURNE GALLERIES LTD. [REFERRED TO]
HOGG V. CRAMPHORN LTD. [REFERRED TO]
HARLOWE'S NOMINEES (P.) LTD. V. WOODSIDE (LAKES ENTRANCE) OIL CO. NO LIABILITY [REFERRED TO]
TECK CORPORATION LTD. V. MILLAR [REFERRED TO]
CLEMENS V. CLEMENS BROS. LTD. [REFERRED TO]
HOWARD SMITH LTD. V. AMPOL PETROLEUM LTD. [REFERRED TO]
NEEDLE INDUSTRIES INDIA LIMITED VS. NEEDLE INDUSTRIES NEWEY INDIA HOLDING LIMITED [REFERRED TO]

JUDGEMENT

(1.) The petitioners instituted this suit, inter alia, for the following reliefs :

(2.) After the institution of the suit an application was moved before this court on March 4, 1993, inter alia, for the following orders :

(3.) The case of the petitioners is that in a bid to oust and keep the petitioners from the management and control of defendant No. 1 and to reduce the petitioners into an insignificant minority the respondents in collusion with each other passed a mala fide board resolution dated December 30, 1992, and sought to issue 68,000 equity shares in respondent No. 1.

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MILAN SEN Vs. GUARDIAN PLASTICOTE LTD

Referred Judgements :-

JUDGEMENT

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