STARLIGHT REAL ESTATE (ASCOT) MAURITIUS LIMITED AND ORS. Vs. JAGRATI TRADE SERVICES PRIVATE LIMITED AND ORS.
LAWS(CAL)-2015-5-64
HIGH COURT OF CALCUTTA
Decided on
May 14,2015
Starlight Real Estate (Ascot) Mauritius Limited And Ors.
Appellant
VERSUS
Jagrati Trade Services Private Limited And Ors.
Respondents
JUDGEMENT
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(1.) This application has been filed by the defendant No. 1, praying inter alia, for rejection of the plaint.
(2.) The applicant is an award-holder.
(3.) The question which arises in this application for determination is, if a share-holder of a company can maintain an action by a way of a suit to challenge an award on behalf of the company.;
(2.) The applicant is an award-holder.
(3.) The question which arises in this application for determination is, if a share-holder of a company can maintain an action by a way of a suit to challenge an award on behalf of the company.;
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