SURINDER SINGH MANCHANDA Vs. SATGURU INVESTMENTS P. LTD.

JUDGEMENT

(1.) THE following preliminary issue was framed by me on March 10, 2010:

(2.) SURINDER Singh Manchanda (petitioner No. 1) and Narinder Singh (petitioner No. 2) are two petitioners in Company Petition No. 118(ND) of 2009. The petition is signed by petitioner No. 2 Narinder Singh. Memo of parties show that the petition on behalf of petitioner No. 1 Surinder Singh Manchanda was signed and verified by Mr. Ranjeet Singh special power of attorney of petitioner No. 1. A xerox copy of the special power of attorney bearing the photographs and signature of Surinder Singh Manchanda and Ranjeet Singh was also filed with the company petition. Admittedly, the stamp for executing the power of attorney was purchased on September 1, 2009, whereas the narration in the document records that it was signed and executed by Surinder Singh Manchanda on August 31, 2009. The seal of the attestation by the notary public, Delhi bears the date September 5, 2009, on both pages.

(3.) I have heard Learned Counsel for the parties and perused the case law cited on either side and the record with utmost circumspection.