LAWS(CAL)-1982-10-14

BHUBANESHWAR SINGH Vs. KANTHAL INDIA LTD

Decided On October 12, 1982
BHUBANESHWAR SINGH Appellant
V/S
KANTHAL INDIA LTD. Respondents

JUDGEMENT

(1.) This is an application under Sections 397 and 398 read with Sections 402, 403 and 406 of the Companies Act, 1956 (hereinafter referred to as "the Act"). The facts relating to the making of the present application may be noted.

(2.) Since 1937-38, M/s. B.M. Singh and Sons, petitioner No. 5 herein, had business association and connection with A.B. Kanthal Sweden, which later on amalgamated with the Bnlten group of industries. The company is now known as " Bulten Kanthal A.B. ", which is respondent No. 2 herein (hereinafter referred to as " the Swedish company ").

(3.) Petitioner No. 5 used to sell the products of the Swedish company which were electrical resistance wires and strips in India.