H.P. Chaturvedi, Member - (1.) The present petition is filed under Section 111 of the Companies Act, 1956 for seeking transmission of share of the Respondent 1 Company, in the name of the petitioner, The present petitioner Sh. Rajesh Kapoor filed this petition before the Company Law Board, Principal Bench at New Delhi seeking a direction to be issued to the Respondent-Company for transmission its 23,000 shares to his name which were previously held by and in the name of his late father Shri Vishwa Nath Kapoor, as original share holder.
(2.) The main facts of the case, raising to present petition are stated as under; Shri Vishwa Nath Kapoor, the father of the present petitioner was one of the shareholder having 2300 shares in the Respondent 1 Company. He passed away on 04/04/2009.
(3.) It is stated that Shri Kapoor before his demise had executed a Will duly registered on 21.02.2009 in favour of his second son i.e. Shri Rajesh Kapoor, the Petitioner, by declaring him sole legal heir and owner of all his entire movable-immovable properties including, cash, goods, jewelleries, utensils, house, shop and his full shares in the Respondent 1 Company along with money deposited in Banks and post office, house hold goods etc. and also for any other property lying anywhere found to be in his name or possession or shares.;