P P ZIBI JOSE Vs. ASHOK LEYLAND LTD

JUDGEMENT

(1.) Representative for the Applicant present. Authorized Representative for the Respondent present and filed the reply. At page T, it has clearly been brought out that the specimen signature of the transferor available with the 1st Respondent Company and the signature that is on the share transfer form are not tallying, as both the signatures are totally different, which can be seen with naked eyes. Therefore, the petition stands dismissed.

(2.) However, the Petitioner is at liberty to get signed fresh share transfer form from the Transferor and present the same before the 1st Respondent Company as prescribed.for rectification in register of Members.