SEBI Vs. VISION TECHNOLOGIES INDIA LTD
LAWS(SB)-2004-8-44
SECURITIES APPELLATE TRIBUNAL
Decided on August 23,2004

Appellant
VERSUS
Respondents

JUDGEMENT

A.K.Batra, - (1.)VISION Technology India Limited (hereinafter referred to as 'VTIL') came out with a public issue in 1994 and its shares are listed on The Stock Exchange, Mumbai (hereinafter referred to as "BSE"), Madras Stock Exchange, Ahmedabad Stock Exchange, Jaipur Stock Exchange and Bangalore Stock Exchange (being the regional exchange of the company).
(2.)As per the Memorandum and Article of Associations of the company, the following were the subscribers to the Memorandum.
a. B. R. Vasanth

b. Anita Vasanth

c. B. S. Ranga

d. B. R. Shyamala Ranga

e. B. N. Haridas

f. B. N. Leela

g. Indira Haridas

The following persons were on the Board of the Company as per the 6th Annual Report ( 1999-2000):

a. Shri Rangavasanth B., Chairman & Managing Director

b. Ranga B. S., Director

c. Shyamala B. R., Director

d. Jagadish Babu S., General Manager (Audio)

e. Anita Vasanth, General Manager (Advt.)

(3.)SECURITIES and Exchange Board of India ("SEBI") received a complaint from one Shri A. K. Puri, alleging that VTIL was being managed in a whimsical manner and also alleging irregularities in the matter of preferential allotment.


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