S P S INTERNATIONAL LTD Vs. VIJAY REMEDIES LTD

JUDGEMENT

(1.) THE Northern Region Bench of the Company Law Board received on January 30, 1997 four petitions under Section 111 of the Companies Act, 1956 (hereinafter called the "Act"), against Vijay Remedies Limited (hereinafter called the "company"), having their registered office at New Delhi. THE petitioners in the four petitions and the number of shares involved are as follows :

(2.) Tender Leasing and Finance Limited (C. P. No. 5/111/97) 1,12,500 equity shares,

(3.) SUKU Jain Associates (C. P. No. 7/111/97) 3,30,000 equity shares.