Manorama Kumari, Member - (1.) The present petition is filed by invoking various provisions of the Companies Act under Sections 235, 397, 398, 399, 402, 403, 406 and 407 by the legal heirs and successors of Late Sujit Kumar Das alleging certain acts of oppression and mismanagement in the affairs of the Respondent No. 1, company and sought various reliefs. The Counsel appeared for the petitioners narrated the brief facts of the case. The petitioner No. 1 is the widow of Sujit Kumar Das (deceased). The petitioner Nos. 2 and 3 are the two daughters of the petitioner No. 1 and Late Sujit Kumar Das.
(2.) He submitted that the petitioner No. 1 is the owner of 30 shares, the Respondent No. 1, company. The petitioner Nos. 1 to 3 are also the legal heirs, representatives and successors in interest of Sujit Kumar Das (deceased) and are entitled to 1111 shares held by Sujit Kumar Das (deceased) in the Respondent No. 1. Company. The petitioners are collectively entitled to over 50% shareholding in the Respondent No. 1. Company.
(3.) It is submitted that the respondent No. 1. Company was initially formed as a partnership firm in the name and style of "Sova Tea Company". The initial partners of the partnership firm were, Late Sujit Kumar Das and Anjan Kumar Das, son of the brother of Sujit Kumar Das and the partnership firm was converted into a Private limited company on 15-09-1989 in accordance with the provisions of the Companies Act, 1956.;