IN RE: LEGEND TECHNOLOGIES (INDIA) PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) THE petitioner claiming 34.68% of the paid up capital of M/s. Legend Technologies (India) Private limited ("the Company") aggrieved on account of certain acts of oppression and mismanagement in the affairs of the Company, has invoked the jurisdiction of the Company Law Board under Sections 397, 398, 402 and 403 of the Act, claiming the following reliefs:

(2.) SHRI M.S. Sivasankaran, learned Authorised Representative of the petitioner, while initiating his arguments submitted:

(3.) ACCORDING to Shri R. Murari, learned Counsel, the petition lacks the requirements of Sections 397 & 398 and no relief can be granted in the light of the petitioner's conduct and several of the incorrect as well as mis -leading statements as put forth by him and further denied categorically the charges levelled against the respondents as under: