S.C.JOSHI Vs. SUSHILA GARG

JUDGEMENT

(1.) THESE Revision Petitions are filed against the order dated 24.9.2008 of the State Commission, Lucknow. As the issues involved in these three revision petitions are similar and the order impugned against is common, we propose to pass a common order.

(2.) THIS is yet another case of plantation scheme promising exponential yield which has come up before us wherein certain prominent citizens of Dehradun and Meerut came together and by contributing 100 equity shares of Rs.10/ - each promoted a company with an authorized share capital of Rs.10 lakhs, divided into one lakh equity shares of Rs.10/ - each with Grandiose Scheme to carry on the business of estate owners. The main objectives of the company, inter alia, are as follows:"

(3.) THE following were the promoters shareholders of this Grandiose Company, Alaknanda Plantations Limited: