IN RE: MAKSON NUTRITION FOOD INDIA (P.) LTD. Vs. STATE

JUDGEMENT

(1.) THE above captioned Company Petition has been filed by the Petitioner Company invoking the provisions contained in Section 111 of the Companies Act, 1956, (hereinafter referred to as "Act" in short). The Petitioner Company has prayed to permit it to rectify its register of members on the ground stated therein. The facts, in brief, as set out in the petition are here as under:

(2.) BASED on the above, it is prayed that the Company may be allowed to rectify its Register of Members. The Petitioner Company has further prayed to pass an order thereby directing the ROC, Gwalior, M.P. to allow necessary corrections on the record of the Company, copy of which has already been filed in its office and further direct the ROC, Gwalior to correct and update their record.

(3.) THE petition is allowed ex parte as prayed. The Company is permitted to rectify the Register of Members maintained by it. The Company shall also file the current shareholding of the members of the ROC, Gwalior, M.P. Since the decision is ex parte therefore any aggrieved party may mention the matter, if required.