IN RE: BADVE ENGINEERING LTD. Vs. STATE

JUDGEMENT

(1.) THE above captioned Company Petition has been filed by the Petitioner -Company invoking the provisions contained in Sections 111(4) and 111A of the Companies Act, 1956, (hereinafter referred to as "Act" in short). The Petitioner -Company has prayed to permit it to rectify its register of members on the ground stated therein. The facts, in brief, as set out in the petition are here as under:

(2.) ON behalf of the Petitioner -Company, the Affidavits of the following persons have been filed to support the petition: - -

(3.) FROM the perusal of the record, it is seen that this petition came to be mentioned on 17/06/2013. After hearing the Ld. Counsel for the Petitioner -company, I passed a detailed order, the relevant extract of the said order reads as under: