PADMAVATHY SRINIVASAN Vs. MAPLES ESM TECHNOLOGIES PRIVATE LIMITED

JUDGEMENT

(1.) THIS company petition has been filed under Section 111(4) of the Companies Act, 1956 ("the Act") seeking directions against M/s Maples ESM Technologies Private Limited ("the Company"), to rectify the register of members in respect of 10385 shares by substituting the name of the petitioner in the place of the respondents 2 & 3 and award cost in favour of the petitioner.

(2.) Shri Rahul Balaji, learned Counsel, appearing for the petitioner, while initiating his arguments submitted as under:

(3.) AFTER considering the pleadings and arguments advanced for the parties, the issue that arises for adjudication is whether the Company be directed to rectify the register of members in respect of 10385 shares by substituting the name of the petitioner in the place of the second respondent, in exercise of the powers conferred under Section 111(4). This sub-section reads thus: