KAMLESH KALIDAS SHAH Vs. LARSEN & TOUBRO LTD.

JUDGEMENT

(1.) The above captioned company petition has been filed by the petitioner invoking the provisions contained in section 111A of the Companies Act, 1956 ('the Act') praying therein to pass an order thereby directing the respondent Nos. 1 and 2 to transfer the 200 shares plus bonus shares along with other consequential benefits, if any, accrued thereon. It is further prayed that the name of petitioner in the register of members be directed to be entered in place of respondent No. 4. The facts in brief as set out in the petition are that in April 1995 the petitioner purchased 200 shares of the respondent No. 4 (Folio No. 75213), from the Ahmedabad Stock Exchange. Thereafter petitioner has sold these shares to a broker but the signature of the respondent No. 4 did not match with the specimen signature available with respondent No. 1. Therefore, the respondent No. 1 did not effect the transfer and advice the petitioner to obtain an order from the competent court of law for transfer of impugned shares.

(2.) IN pursuance to the notice respondent Nos. 1 to 3 have appeared and filed their respective reply(ies).

(3.) TO the said reply, a rejoinder has been filed reiterating the same pleas as taken in the petition. Therefore, for the sake of brevity, I am not repeating the same.