SUNIL SETIN Vs. SYMPHONY LTD AND ORS

JUDGEMENT

(1.) This appeal is filed by the shareholder of M/s. Symphony Limited, seeking an order to the company and to the Transfer Agent to reinstate the name of the petitioner as shareholder in the Register of Members of the first respondent company and issue duplicate shares; to change the registered residential address of the petitioner in the records of the first respondent company; and to release unclaimed dividend, 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 22nd June, 2016. The third respondent was the Share Transfer Agent of the first respondent company from 1st March, 2010 to 11th June, 2016. The fourth respondent is the Manager of the third respondent. The fifth respondent is the present Company Secretary of the first respondent company whereas the sixth respondent was the Company Secretary of the first respondent company during the period from 1.11.2015 to 17.5.2016.