COIMBATORE SPINNING AND WEAVING CO Vs. M S SRINIVASAN CHARTERED ACCOUNTANT COIMBATORE

JUDGEMENT

(1.) THIS is a petition for the issue of a writ prohibiting the first respondent Mr. M. S. Srinivasan from holding an enquiry and conducting an investigation into the affairs of the Coimbatore Spinning and Weaving Co. Ltd. , jn pursuance of an order dated 10-4-1957 made by the Government of India.

(2.) THE relevant facts are these. In May 1956 one Parameswara Iyer, a shareholder in the Coimbatore Spinning and Weaving Company Ltd. wrote to the registrar of Companies a letter in which he made various allegations against the management. He said that the Managing Agents

(3.) ON 7th June, 1956, the Registrar of Companies, Madras, wrote to the coimbatore Spinning and Weaving Co, Ltd, enclosing extracts from the letter of parameswara Iyer and asking for "very urgent and detailed remarks. " On 21st june 1956 the company repb'ed that the allegations were false and irrelevant and absolutely without evidentiary value and suggested that the complaint might be lodged.