VIJAY KUMAR GUPTA Vs. EAGLE PAINT AND PIGMENT INDUSTRIES PRIVATE LIMITED

JUDGEMENT

(1.) THIS order relates to four petitions under Section 58A of the Companies Act, 1956 (hereinafter called "the Act") filed by the following four individuals against Eagle Paint and Pigment Industries (P) Ltd. (hereinafter called "the company") in October, 1992, for non-repayment of fixed deposits :

(2.) Ms. Kavita Agarwal,

(3.) MS. Seema Maheshwari.