Srichand Bajaj vs Bajaj Promoters Pvt Ltd
2021 Latest Caselaw 5935 Mad

                                                                               C.M.A.No. 2623 of 2006


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 05.03.2021

                                                           CORAM

                                   THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM

                                                C.M.A.No. 2623 of 2006


                     Srichand Bajaj                                               ..Appellant


                                                            Vs

                     1.Bajaj Promoters Pvt Ltd.,
                       71/72, Pantheon Road,
                       Egmore, Chennai – 600 008.

                     2.Rajesh S.Bajaj
                     3.Anuja R Bajaj
                     4.Raj S Bajaj
                     5.Arjan Lalchand
                     6.Tahil Lalchand
                     7.Kishan Lal Chand Chulani                                   ..Respondents


                           Appeal filed under Section 10F of the Companies Act, 1956
                     against the order of the Company Law Board, Additional Principal
                     Bench, Chennai dated 04.08.2006 in C.P.No. 8 of 2001.


                                      For Appellant    :         Mr.A.K.Mylsamy and Associates

                                      For Respondents :          Not ready in notice

                                                       JUDGMENT

This Court passed an order, ordering notice to the

respondents and the case was admitted.

https://www.mhc.tn.gov.in/judis/

C.M.A.No. 2623 of 2006

2. The matter was listed on several occasions and

opportunities were being provided to the appellant to serve notice to

the respondents.

3. In spite of the order of this Court, the appellant has not

taken effective steps to serve notice to the respondents for a period

of about fourteen years. The notice is yet to be served to the

respondents, and, therefore, this Court is not in a position to

consider the merits of the matter.

4. In view of the fact that the appellant has not taken any

steps to serve notice for a period of about fourteen years, this Court

is not inclined to keep the matter pending any longer and,

accordingly, the civil miscellaneous appeal stands dismissed. No

costs. Consequently, the connected M.P.Nos. 1 and 2 of 2006 are

closed.

05.03.2021

Index: Yes ssm To The Presiding Officer, Company Law Board, Additional Principal Bench, Chennai.

https://www.mhc.tn.gov.in/judis/

C.M.A.No. 2623 of 2006

S.M.SUBRAMANIAM, J.

(ssm)

C.M.A.No. 2623 of 2006

05.03.2021

https://www.mhc.tn.gov.in/judis/