V SUKUMAR Vs. SRIVARI MUTUAL BENEFIT FINANCE LTD

JUDGEMENT

(1.) THE company petition has been filed by the petitioners, being shareholders of M/s. Srivari Mutual Benefit Finance Ltd. ("the company") under Sections 163(6), 196(4) and 219(4) of the Companies Act, 1956 ("the Act") seeking against the company and the second respondent, the following directions:

(2.) The petitioners further sought directions against the Deputy Commissioner of Income-tax, Pondicherry, being third respondent that in the event of the company failing to comply with the directions, to infer adversely and decide all the proceedings that he may deem fit against respondents Nos. 1 and 2.

(3.) SECTION 163 stipulates that any member, debenture-holder or other person is entitled to copies of the index of members, the register and index of debenture-holders, and copies of all annual returns, with the annexures thereon, on payment of the prescribed fee, within the stipulated time limit, failing which the Company Law Board may, by order under Sub-section (6) of SECTION 163, direct that the copies required shall forthwith be sent to the person demanding it.