B.S.V.PRAKASH KUMAR - (1.) THE petitioner filed CP 12/2007 against R1 Company and other Respondents for directions to record transfer of 73,334 equity shares of R1 Company acquired by the petitioner and for rectification of the register of shareholders after transfer has been effected by R1 Company in favour of the petitioner.
(2.) Likewise, the same petitioner filed CP 17/2008 against R1 Company for directions to record transfer of 78,501 equity shares of R1 Company acquired by the petitioner and for rectification of the share register after transfer has been effected in favour of the petitioner by R1 Company.
(3.) THE petitioner and Respondents in CP 12/2007 and CP 17/2005 and the section of law involved are one and the same. The only difference in these two CPs is timing of purchase and number of shares, since parties are same, reliefs are similar, to avoid duplicity of reasoning, I hereby pass Common Order as below. Pleadings in CP 12/2007;