- (1.) One Srini was Shah since deceased was the registered holder of the 1,350 shares in the Respondent company. On his death his widow Sm. Pandey took out a succession certificate. By a deed of transfer dated July 16, 1952, Pandey in consideration of the sum of Rs. 81,000 transferred the shares to the Petitioner Kedarnath. The deed of transfer was lodged with the Respondent company on or about November 25, 1952. The Respondent company from time to time stated that the matter was receiving consideration. Before the petition was launched the Respondent did not inform the Petitioner that it refused to register the transfer.
(2.) This application was made on or about June 25, 1953. In the affidavit in opposition the Respondent for the first time indicates that it declines to register this transfer.
(3.) I may observe that there was an order for injunction restraining the registration of the transfer but that order has been vacated.;