SUSIL C SEN Vs. RE

JUDGEMENT

(1.) In or about April, 1937, it was contemplated to enlarge the Indian Iron and Steel Company of which Messrs. Martin & Co., were the Managing Agents. It was proposed to issue both fresh shares and fresh debentures to the public for the purpose of the enlargement.

(2.) One of the existing shareholders, Mr. Khandelwala, who lives at Ahmedabad, came to Calcutta in order to see to his interests and rights, as a share-holder of the company, especially in connection with certain proposals which Messrs. Martin & Co., were putting forward.

(3.) Mr. Khandelwala consulted the Petitioner, Mr. Susil Chandra Sen, who occupies an eminent position in the legal world in Calcutta. He is both an Attorney and an Advocate, who practices in this Court.