G N BYRA REDDY Vs. ARATHI CINE ENTERPRISES PVT LTD

JUDGEMENT

(1.) THIS is a petition filed under Section 111(4) of the Companies Act, 1956 (hereinafter referred to as "the Act"), seeking rectification of the register of members of the first respondent company by declaring the petitioners to be the members and deleting the names of respondents Nos. 3 to 17 from the register of members, in respect of the shares impugned in the petition.

(2.) A brief of the petition is stated herebelow :

(3.) IN view of orders of the High Court of Karnataka in Company Petition No. 62 of 1988 (see [1991] 72 Comp Cas 555), preferred by some of the members, directing respondents Nos. 3 to 6 to rectify the register of members, the petitioners have approached this Bench under the amended provisions of Section 111 of the Act for rectification of the register in respect of the impugned shares.