D.R. SHARMA Vs. LARSEN & TOUBRO LTD

JUDGEMENT

(1.) THE Petitioner has filed the instant petition under Section 111A of the Companies Act, 1956 for the following reliefs: - -

(2.) THE Respondent No. 1 (hereinafter referred to as Answering Respondent) appeared and filed its reply. In its reply, the Answering Respondent has challenged the maintainability of the petition stating inter alia that the petition is barred by limitation hence liable to dismissed on this preliminary ground alone.

(3.) THE Petitioner has filed rejoinder to the reply and thereby denied the pleas taken by the Answering Respondent and submitted that the Petitioner is entitled to reliefs sought in the petition.