RAJIV DAS Vs. UNITED PRESS LIMITED

JUDGEMENT

(1.) BY means of this petition filed under Section 111 of the Companies Act, 1956 (the Act), Dr. Rajiv Das (the petitioner) has sought appropriate orders seeking splitting of 3,738 fully paid up equity shares of the first respondent company which presently stood in the joint names of Shrimati Kanti Devi (second respondent) and the petitioner, in two equal lots and for putting the name of the petitioner in the first place in one lot.

(2.) Shorn of unnecessary details, the respective case of the contesting parties are as follows.

(3.) ALL the 3 respondent filed their replies opposing the petition. Supplementary affidavit and rejoinder have also been filed.