LAWS(MAD)-2010-2-447

N S NEMURA CONSULTANCY INDIA P LTD Vs. U A DEVARAJAN

Decided On February 09, 2010
N.S. NEMURA CONSULTANCY INDIA P. LTD. Appellant
V/S
A. DEVARAJAN Respondents

JUDGEMENT

(1.) The respondents in the company petition before the Company Law Board are the appellants herein challenging the order passed under Section 111 of the Companies Act, 1956 (A. Devarajan v. N.S. Nemura Consultancy India P. Ltd., 2006 130 CompCas 407). The respondent herein sought for rectification of the register of members of the company by deleting the name of the second appellant herein as owner of 101 equity shares of the company and entering the respondent's name as the holder of the impugned shares.

(2.) The appellants have raised the following questions of law:

(3.) The facts leading to the filing of the company petition before the Company Law Board are as follows: