MORGARDSHAMMAR INDIA LTD Vs. STATE

JUDGEMENT

(1.) THIS is a petition filed under Section 111 of the Companies Act, 1956 (hereinafter called "the Act"), by Volvo Lastvagnar Komponenter AB, a company incorporated under the laws of Sweden having its registered office in Sweden. The respondents in this case are Morgardshammar India Limited, a company registered in India against whom reliefs have been sought. The second respondent against whom no relief is sought is Morgardshammar AB a company incorporated under the laws of Sweden having its registered office in Sweden.

(2.) The petitioner-company presently known as Volvo Lastvagnar Komponenter AB has assumed this name effective from May 31, 1990. The petitioner-company itself was earlier known by the name Morgardshammar AB, since July, 1965, but subsequently its name has been changed from time to time as follows and presently effective from May 31, 1990, it is known as Volvo Lastvagnar Komponenter :

(3.) THE following three prayers are made :