DALE CARRINGTON INVESTMENTS P LTD Vs. P K PRATHAPAN

JUDGEMENT

(1.) THE petition CP No. 13 of 1999 is filed under section 111 of the Companies Act, 1956 ('the Act') by Dale & Carrington Investments (P.) Ltd. ('the company') for rectification of the register of members of the company in respect of 5,000 equity shares impugned in the petition by deleting the name of respondents 1 and 2 and restoring the name of the third respondent.

(2.) The petition CP No. 65 of 1999 is filed under sections 397 and 398 of the Act alleging that the affairs of Dale & Carrington Investments (P.) Ltd. ('the company') are being conducted in a manner prejudicial to the interest of the petitioners and seeking the following reliefs :

(3.) THE petitioner (CP No. 13 of 1999} being the company is the first respondent in CP No. 65 of 1999. THE respondents 1 and 2 (CP No. 13 of 1999) arc the petitioners in CP No. 65 of 1999. THE reliefs sought in both the petitions are substantially the same. In view of this, both these petitions were heard together and as such arc being disposed of by this common order.