M KONDAPPA Vs. SYMPHONY LTD AND ORS

JUDGEMENT

(1.) This petition is filed by the shareholder of M/s. Symphony Limited, seeking direction/order to the company and to the Transfer Agent to issue duplicate shares in respect of the 5000 equity shares of the first respondent company and for release of all benefits like bonus shares, etc. and to pass appropriate orders under Sections 58 and 59 of the Companies Act, 2013 and Rule 70 of the National Company Law Tribunal Rules, 2016.

(2.) The facts, in brief, that are germane for the disposal of this petition are as follows:-

(3.) The first respondent company is a company registered under the Companies Act, 1956, initially, as a private limited company and, thereafter, converted into a public limited company. The registered office of the first respondent company is situated at Symphony House, Bodakdev, Ahmedabad, Gujarat. The second respondent is the Share Transfer Agent of the first respondent company with effect from 1.4.2016. The third respondent was the Share Transfer Agent of the first respondent company from 1st March, 2010 to 31st March, 2016. The fourth respondent is the present Company Secretary of the first respondent company whereas the fifth respondent is the erstwhile Company Secretary of the first respondent company.