GURLAL SINGH GREWAL AND ORS Vs. UPPER INDIA STEEL MANUFACTURING & ENGINEERING COMPANY LIMITED AND ORS

JUDGEMENT

(1.) Company Petition No. 49/2007 was filed by the Petitioner Shri Gurlal Singh Grewal and others Vs. M/s. Upper India Steel Manufacturing & Engineering Company Limited and others (hereinafter referred to as R-1 company) under section 397 and 398 of the Companies Act, 1956 before the Company law Board, New Delhi in 2007. Along with the same, an application under section 403 of the Companies Act, 1956 was also filed for grant of interim relief.

(2.) It is seen that there are 36 petitioners in the case who are all shareholders of R-1 company. Petitioner No. 1 has been given Powers of Attorney and authorisation by each of the other petitioners namely, P-2 to P-36.

(3.) The National Company Law Tribunal was notified on 01.6.2016. As the Registered office of R1 company is situated at Ludhiana, Punjab, the instant CP was transferred to National Company Law Tribunal, Chandigarh.