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Judgment
3 paragraphs · 55 words
Lakshmana Rao, J.—The petitioner was one of the Managing Directors eo nomine and the evidence does not warrant the conclusion that he
was knowingly and wilfully a party to the default u/s 76(1) of the Indian Companies Act. The conviction of the petitioner is therefore set aside and
the fine if levied will be refunded.
