(1.) THE petitioner Mr. Mehboob Ayub Khan has filed the company petition being C.P. No. 40/2011 under section 111 of the Companies Act, 1956, ('the Act') seeking transmission of 726 equity shares (Folio No. 24) and rectification of the register of members accordingly. Another petitioner Ms. Yasmin Ayub Khan has filed the above noted company petition being C.P. No. 42/2011 under section 111 of the Act, seeking identical reliefs in respect of 128 equity shares (Folio No. 25).
(2.) Since the respondents in both the petitions, pleadings and reliefs sought for are identical in nature, I, therefore, propose to dispose of both the company petitions by this common order. For the sake of clarity, it may be mentioned here that the parties hereinafter shall be referred to as per their ranking in the company petitions. Further, Mr. Mehboob Ayub Khan and Ms. Yasmin Ayub Khan (collectively hereinafter shall be referred to as the petitioners) along with the petitions, I also propose to dispose of various company applications filed by the parties in both the petitions, the details whereof, are described here as under:
(3.) RESPONDENT Nos. 4 and 5 have filed their respective reply(ies) to the said C.A. seeking dismissal of the C.A. on the grounds stated therein.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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