MANPREET KAUR OBEROI Vs. RITESH INTERNATIONAL LIMITED

JUDGEMENT

(1.) The complainant/petitioner is a shareholder of the respondent Company. The AGM of the aforesaid Company was held on 26.9.2011. The case of the petitioner/complainant is that in view of the provisions contained in Section 165/171 of the Companies Act 1956, the notice of the said meeting should have been sent to her by 5.9.2011 but actually it was received by her only on 7.10.2011. Alleging deficiency on the part of the respondent in rendering service to her, the complainant/petitioner approached the concerned District Forum by way of a complaint seeking compensation and cost of litigation.

(2.) The complaint was resisted by the respondent. It was stated in the reply filed before the District Forum that the annual report containing the accounts was duly sent to the petitioner/complainant as well as other shareholders and the notice of the meeting was also duly published in the newspaper.

(3.) The District Forum vide its order dated 14.3.2014 dismissed the complaint. Being aggrieved, the petitioner approached the concerned State Commission by way of an appeal. Vide impugned order dated 11.5.2015, the State Commission dismissed the appeal filed by her. Being still dissatisfied, she is before us by way of this revision petition.