UNITED SHIPPERS LIMITED Vs. ALUMINIUM INDUSTRIES LIMITED

JUDGEMENT

(1.) THIS company application is filed under Section 186 of the Companies Act. 1956 ("the Act") seeking directions against M/s. Aluminium Industries Limited (" the Company") in terms of a requisition dated 20.12.2005 of the applicant company:

(2.) SHRI Rahul Chitnis. learned Counsel in support of the claim of the applicant company submitted as under:

(3.) I have considered the broad arguments advanced by learned Counsel for the parties. On the pleadings and arguments, the following issues arise for my consideration.