V. Ramasubramanian, J. - (1.) THIS writ appeal arises out of an order passed by the learned single Judge dismissing a writ petition filed by the appellant, praying for a declaration that a First Information Report registered against them in Crime No. 5/2015 on the file of the Economic Offences Wing of the City Police was without jurisdiction.
(2.) HEARD Mr. P.S. Raman, learned Senior Counsel for the appellant. PRELUDE It appears that the appellant herein was originally incorporated as a Public Limited Company under the name and style of "Express Financial Limited", having its office at T. Nagar, Chennai. It was incorporated under the Companies Act, 1956 on 8.3.1991. Subsequently, the name of the company was changed to its present form namely "Helios and Matheson Information Technology Limited", with effect from 29.4.1999.
(3.) EVEN according to the appellant, they were accepting deposits from the public as well as the shareholders for over 10 years, in terms of Section 58 -A of the Companies Act, 1956 and that they were very prompt in repayment.;