KALEIDOSCOPE TRAVEL CONSULTANTS (P.) LTD. Vs. TRAVEL AGENTS ASSOCIATION OF INDIA

JUDGEMENT

(1.) THE Petitioner Company, who claims to be an active member of the First Respondent Company, has filed the Company Petition through its director namely Mrs. Amarjit Lidder, invoking the provisions of Section 167 read with Sections 166 and 210 of the Companies Act (hereinafter referred to as "the Act" in short) seeking the reliefs as set out in the Petition. The brief facts relevant for the purpose of adjudication of the present petition, as set out therein, are as follows: -

(2.) THE Petitioner, thereafter, filed a Rejoinder on 30/07/2014.

(3.) I have heard the Ld. Counsels appearing for both the sides at length and perused the material available on record and law cited by them in support of their respective contentions.