REGENT COMPUTRONICS PVT. LTD.

STADMED PRIVATE LTD. Appellant

V/S

KSHETRA MOHAN SAHA Respondents

Referred Judgements :-

SYUD TUFFUZZOOL HOSSEIN KHAN V. RUGHOONATH PERSHAD [REFERRED TO]
R. V. LONDONDERRY AND COLERAINE RAIL CO. [REFERRED TO]
IN RE: EUROPEAN LIFE ASSURANCE SOCIETY [REFERRED TO]
PEOPLE V. ARGUELLO [REFERRED TO]
CHINA STEAMSHIP AND LABUAN COAL CO. LTD. [REFERRED TO]
NORTH AMERICAN COLONIAL ASSOCIATION OF IRELAND V. BENTLEY [REFERRED TO]
WEBB V. STENTION [REFERRED TO]
TAPP V. JONES [REFERRED TO]
PULBROOK V. RICHMOND CONSOLIDATED MINING COMPANY [REFERRED TO]
PANNA LAL V. JAGAT JIT DISTILLERY [REFERRED TO]
BAINBRIDGE V SMITH [REFERRED TO]
IN RE: SUSSEX BRICK CO. [REFERRED TO]
INDIAN CO-OPERATIVE NAVIGATION AND TRADING CO. LTD. V. PADAMSEY PREMJI [REFERRED TO]
IN RE: MOSS,EX PARTE HALLET [REFERRED TO]
RAJAHMUNDRY ELECTRIC SUPPLY CORPORATION LIMITED VS. A NAGESNWARA RAO [REFERRED TO]
SHANTI PRASAD JAIN VS. KALINGA TUBES LTD [REFERRED TO]
VED PARKASH VS. IRON TRADERS PRIVATE LTD [REFERRED TO]
BANCHHARAM MAJUMDAR VS. ADYANATH BHATTACHARJEE [REFERRED TO]
HANSRAJ GUPTA VS. DEHRA DUN-MUSSOORIE ELECTRIC TRAMWAY CO LTD [REFERRED TO]

JUDGEMENT

(1.) This appeal is from the order of the Companies Tribunal dated 14th March, 1967.

(2.) The appeal is under Section 10(d) of the Companies Act which provides that an appeal shall He to the High Court out of any decision, finding or order of the Tribunal only on questions of law.

(3.) The order of the Companies Tribunal was made on the application of Kshe-tra Mohan Saha and Sridhar Sikdar dated 26th May 1966 under Sections 397, 398 and 403 of the Companies Act. The reliefs which were asked for were, inter alia, that Amarendra Lal Das, Sujata Saha, Ranendra Lal Das and Sushil Kumar Roy be removed forthwith from the Board of Directors and injunction do issue restraining the said persons from operating the bank-accounts of the company and also restraining them from terminating or suspending or transferring services of the employees of the company. The further reliefs asked for were that a Special Officer be appointed forthwith to take charge of any conduct and run the business and that a Receiver be appointed to take charge of the books of account

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STADMED PRIVATE LTD Vs. KSHETRA MOHAN SAHA

Referred Judgements :-

JUDGEMENT

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