MUKUND SUBHASH KARWA & ORS Vs. KRISHIDHAN SEEDS PVT LTD
LAWS(NCLT)-2017-9-363
NATIONAL COMPANY LAW TRIBUNAL
Decided on September 12,2017

MUKUND SUBHASH KARWA And ORS Appellant
VERSUS
KRISHIDHAN SEEDS PVT LTD Respondents

JUDGEMENT

Bikki Raveendra Babu, Member - (1.) Facts lead to forming of Krishidhan Seeds Private Limited/the first respondent company, hereinafter referred to as "KSPL" and other companies are as follows:-
(2.) One Subhash Karwa who is the father of petitioners No. 1, 2 & 3 and respondent No. 2 being equal partners formed and carried on business in the firm name and style of Rajendra Seeds carrying on trading in seeds and pesticides. In or about 1992 a partnership firm in the name of Krishidhan Seeds was registered wherein the brand "Krishidhan" was developed. Late Mr. Subhash Karwa established research and development division giving a strong impetus to Krishidhan brand.
(3.) Mr. Subhash Karwa passed away in an accident on 07.12.1995. In January, 1996 petitioner No. 3 who is son of late Mr. Subhash Karwa was inducted as partner in Rajendra Seeds. On 05.02.1996, partnership firm was dissolved and Krishidhan Seeds Limited was floated by petitioner No. 3, Petitioner No. 5 and respondents No. 2 to 5. Petitioner No. 3 and respondents No. 2 and 3 together and in consensus with each other were handling, managing and carrying on the affairs of Krishidhan Seeds Ltd.;


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