(1.) THE above captioned company petition has been filed by the petitioner invoking the provisions contained in section 111 of the Companies Act, 1956 (hereinafter referred to as the "Act" in short).
(2.) The petitioner has sought the following orders:
(3.) ON merit, the contesting respondents have averred that the petitioner's claim to the shares in question is based on the Will dated September 17, 2007, purportedly executed by late Mr. Ayub Khan. However, the said Will is under challenge in Suit No. 2855 of 2008 filed by the respondents and the same is still pending before the hon'ble High Court of Bombay. It is further averred that the issues raised require evidence to be led on facts as also on the challenge to the certificate of marriage dated January 3, 2004, issued by the Registrar of Marriages under the Special Marriage Act, 1954 and therefore, the petition is not maintainable as complicated question of facts and law are involved.
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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