SUBH TIMB STEEL LIMITED Vs. INDER PAUL DUA

JUDGEMENT

(1.) The present revision petition has been filed by M/s Subh Timb Steel Limited (hereinafter described as 'the petitioner') directed against the judgment of the learned Appellate Authority, Chandigarh dated 1.11.1994. The learned Appellate Authority had dismissed the appeal preferred by the petitioner.

(2.) The relevant facts are that respondents had filed an ejectment application against the petitioner. Notice of the ejectment application was ordered to be served oh M/s Yash Paul Garg and Company Pvt. Limited for 24.2.1990. It is contended that one Shri R.K. Garg was the Director of the Company. He made a statement before the learned Rent Controller suffering an order of eviction. The petitioner's case is that Shri R.K. Garg had been ceased to be the Director of the Company from 26.8.1983. The information about resignation of Shri Garg was submitted to the Registrar of Companies at Jalandhar in Form 32. Subsequently, even the name of the Company was changed to the present name i.e. M/s Subh Timb Steels Limited. As a result of the statement made by Shri R.K. Garg and order of eviction had been passed. The said order reads:-

(3.) Aggrieved by the said order of eviction, the petitioner-company had filed an appeal. The appeal was dismissed as not maintainable for want of proper authority in favour of the Managing Director who had filed the same. Hence, the present revision petition.