Company Law Board Regulations, 1991
ANNEXURE – II
FORMS
FORM NO. 1
(See Regulation 13
and 14)
BEFORE THE COMPANY
LAW BOARD,…………….PRINCIPAL BENCH/ ADDITIONAL PRINCIPAL BENCH REGIONAL BENCH,
BOMBAY/ CALCUTTA/ MADRAS / NEW DELHI
IN THE MATTER OF THE
COMPANIES ACT, 1956, SECTION ……
OR
(where applicable )
THE MONOPOLIES AND
RESTICTIVE TRADE PRACTICES ACT, 1969,
SECTION 2A
OR
(where applicable )
THE RESERVE BANK OF
INDIA ACT, 1934, SECTION 45QA
AND
IN THE MATTER
OF……………………………………………………………………
(State the name and
registered office address of the company)
AND
IN THE MATTER OF
………………………………………………. (Petitioner)
(state the name and
address of the petitioner)
OR
(where applicable )
AB Petitioner(s)
Versus
CD Respondent (s)
|
Sl. No.
|
Details of petition
|
|
1.
|
Particulars of the
company, whether petitioner or not (see regulation 16)
|
|
2.
|
Particulars of the
petitioner(s)(need not be stated where company is the petitioner)(Name,
description, father’s / husband’s name, occupation, capacity, i.e. qua
shareholder, qua depositor and address of the petitioner(s)
|
|
3.
|
Particulars of
respondent(s)need not be stated where company is the respondent)(Name,
description, father’s / husband’s name, occupation, capacity, i.e. qua
shareholder, qua depositor and address of the petitioner(s)
|
|
4.
|
Jurisdiction of the
Bench.
The petitioner
declares that the subject-matter of the petition is within the jurisdiction
of the Bench.
|
|
5.
|
Limitation
The petitioner
further declares that the petition is within the limitation laid down in
section ……. Of the Companies Act, 1956 (or securities Act, 1956)(where
applicable)
|
|
6.
|
Facts of the case
are give below
(Give here a
concise statement of facts in a chronological order, each paragraph
containing as nearly as possible a separate issue, fact or otherwise.
|
|
7.
|
Matters not
previously filed or pending with any other Court.
The petitioner
further declares that he had not previously filed any application, writ
petition or suit regarding the matter in respect of which this petition has
been made, before any court of law or any other authority or any other Bench
or the Board and not any such application, writ petition or suit is pending
before any of them.
|
|
8.
|
Relief (s) sought.
In view of the
facts mentioned in para .….. above , the petitioner prays for the following
relief(s): (Specify below the relief(s)sought explaining the ground for
relief(s)and the legal provisions (if any)relied upon)
|
|
9.
|
Interim order, if
any, prayed for. Pending final decision on the petition, the petitioner seeks
issue of the following interim order:
(Give here the
nature of the interim order prayed for with reasons)
|
|
10.
|
Particulars of Bank
draft evidencing payment of fee for the petition or application made:
i.
Branch
of the Bank on which drawn:
ii.
Name
of the issuing branch
iii.
Demand
Draft No………
Date…………..
Amount Rs………..
|
|
11.
|
List of enclosures
(See regulation 18
and Annexure III)
1.
2.
3.
4.
|
Signature of the
Petitioner
______________
Back