PREM KABRA AND COMPANY Vs. MANGALORE REFINERY AND PETROCHEMICALS LIMITED

JUDGEMENT

(1.) THIS is a petition filed under Section 111A of the Companies Act, 1956 ("the Act"), seeking directions to the first respondent Company to declare that the petitioner is entitled to have his name inserted in the Register of Members of the first respondent Company i.e. M/s Mangalore Refinery and Petrochemicals Limited ("MRPL") in respect of 4500 original shares bearing distinctive Nos. from 263395201 to 263399700 and further declaration that the petitioner is entitled for all accrued dividend and other benefits like Rights, Bonus etc.

(2.) Shri Kamal Agarwal, learned Chartered Accountant appearing on behalf of the petitioner submits that the present petition is being filed as a last recourse, since the petitioner made all efforts to redress their grievance but in vain.

(3.) THE petitioner submits that on receipt of certificate of shares along with transfer deed duly executed by respective transferors, the petitioner made an envelope and inserted 4500 shares bearing distinctive Nos. from 263395201 to 263399700 of the first respondent Company in the envelope and handed over the envelope to M/s Blue Dart Express Couriers ('Courier Company') under consignment No. 12497553 dated 28.09.1992 for delivering the consignment to Dr. Vista Portfolio Consultants, Vijayawada. However, the Conner Company could not deliver the consignment to the consignee and the shares seems to have been lost in transit.