ANIL KUMAR SAHA Vs. ATS INFRASTRUCTURE LTD.

JUDGEMENT

(1.) COMPANY Application No. 8 of 2010 filed by the respondent seeks outright dismissal of the petition at the threshold on the ground that it does not disclose any cause of act on for initiating an action under sections 397,398 read with sections 402, 403 and 404 of the Companies Act, 1956.

(2.) THE petitioner has approached this Board se eking redressal of his grievances arising out of the various acts of mismanagement in the affairs of the R -1 company and oppression of the rights of the petitioner as a minority shareholder.

(3.) THE petitioner has prayed the following reliefs: