REGENT COMPUTRONICS PVT. LTD.

Kenny Abraham Appellant

V/S

Tigaksha Metallics Private Limited Respondents

Referred Judgements :-

M/S NIBRO LIMITED VS. NATIONAL INSURANCE CO. LTD. [REFERRED TO]
T C BASAPPA VS. T NAGAPPA [REFERRED TO]
BUDHAN CHOUDHRY VS. STATE OF BIHAR [REFERRED TO]
PARBHANI TRANSPORT CO OPERATIVE SOCIETY LIMITED VS. REGIONAL TRANSPORT AUTHORITY AURANGABAD [REFERRED TO]
UJJAM BAI VS. STATE OF UTTAR PRADESH [REFERRED TO]
PREM CHAND GARG VS. EXCISE COMMISSIONER U P [REFERRED TO]
NARESH SHRIDHAR MIRAJKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
L CHANDRA KUMAR VS. UNION OF INDIA [REFERRED TO]
K K MODI VS. K N MODI [REFERRED TO]
RUPA ASHOK HURRA VS. ASHOK HURRA [REFERRED TO]
SHALINI SHYAM SHETTY VS. RAJENDRA SHANKAR PATIL [REFERRED TO]
BHANU PRATAP MEHRA VS. BRIJ LEASING P LTD [REFERRED TO]
P V GURU RAJ REDDY VS. P NEERADHA REDDY [REFERRED TO]
RADHEY SHYAM AND ORS. VS. CHHABI NATH AND ORS. [REFERRED TO]
VIRUDHUNAGAR HINDU NADARGAL DHARMA PARIBALANA SABAI VS. TUTICORIN EDUCATIONAL SOCIETY [REFERRED TO]

JUDGEMENT

(1.) By way of these two petitions filed under Article 227 of the Constitution of India, the petitioners have prayed for the following reliefs:-

(2.) As similar facts and same moot issues are involved in both these petitions and further as common arguments were addressed by the contesting parties in the said petitions, the petitions, therefore, are being decided by a common judgment.

(3.) The petitioner in CMPMO No. 235 of 2021 is stated to be the Chief Executive Officer of Super-Max Group of Companies and according to him his role includes overseeing, managing and handling the commercial operations and management of the two Super-Max Group Companies in India i.e. respondent No.1 i.e. Tigaksha Metallics and SPCPL. Petitioner in CMPMO No. 236 of 2021 is stated to be the former Company Secretary of respondent No.1, who was working as such from 14/12/2010 to 8/2/2018 and is presently stated to be working with Super-Max Group, Personal Care Pvt. Ltd., as Manager Compliance and Legal.

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KENNY ABRAHAM Vs. TIGAKSHA METALLICS PRIVATE LIMITED

Referred Judgements :-

JUDGEMENT

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