HASMUKH B BARAIYA Vs. SYMPHONY LTD AND ORS

JUDGEMENT

(1.) This Petition is filed by the Shareholder of Symphony Limited, seeking direction/order to Symphony Limited (1st Respondent) and Share Transfer Agent (Respondent No. 3) to issue duplicate shares in respect of 21500 equity shares vide Ledger Folio Nos. 021673 and 021674 and for an order to release unclaimed dividend on those shares under Sections 56, 58 and 59 of the Companies Act, 2013.

(2.) Symphony Limited (Respondent No. 1) is a Listed Public Limited Company having its Registered Office in Bodakdev, Ahmedabad. Petitioner is holding 21000 equity shares vide Ledger Folio No. 021673 and 500 equity shares vide Ledger Folio No. 0121674.

(3.) It is stated in the Petition that the share certificate of the petitioner have been misplaced. Third Respondent is the Share Transfer Agent of the 1st Respondent Company from 2010. Petitioner made a request to the Registrar of the 1st Respondent Company and Share Transfer Agent of the 3rd Respondent to issue duplicate shares vide letter dated 11.9.2015.