BIJAY KUMAR KAJARIA Vs. MURAT VINIYOG LTD.

JUDGEMENT

(1.) IT is a demur application filed by the Respondents assailing the main petition as not maintainable on the ground that these Petitioner Nos. 1 and 2 already admitted in their income -tax returns for the year 2007 -08 showing their shares in the first Respondent -company as transferred and also on the ground that these Petitioners have no one -tenth share capital as mentioned under Section 399 of the Companies Act, 1956 ('the Act'), hence, sought for rejection of the main petition.

(2.) FOR the sake of convenience, the applicants are referred to as Respondents, the Respondents are referred to as Petitioners as shown in the main petition. The discussion in this order is limited to the extent required to decide this application.