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Union of India - Section
Section 51 in The Company Law Board Regulations, 1991
51. Restriction on Audio or video Recording by the parties.
- There shall be no audio or video recording of the Bench proceedings by the parties.Annexure - IStates/ union Territories Falling Under Each Region(See Regulation 7(2))| S. No. | Region | States/Union Territories |
| 1. | Kolkata Bench | States of Arunachal Pradesh, Assam, Bihar, Manipur,Meghalaya, Nagaland, Orissa, Sikkim, Tripura, West Bengal,Jharkhand and Union Territories of Andaman and Nicobar Islandand Mizoram. |
| 2. | New Delhi Bench | States of Delhi, Haryana, Himachal Pradesh,Jammu & Kashmir, Punjab, Rajasthan, Uttar Pradesh,Uttaranchal and Union Territories of Chandigarh. |
| 3. | Chennai Bench | States of Andhra Pradesh, Karnataka, Kerala, Tamil Nadu andUnion Territories of Pondicherry and Lakshadweep Island. |
| 4. | Mumbai Bench | States of Goa, Gujarat, Madhya Pradesh,Maharashtra, Chhattisgarh and (Union Territories of Dadra andNagar Haveli and Damman and Diu) |
| AB | Petitioner(s) | |
| Versus | ||
| CD | Respondent (s) |
| 1. | Details of petitionParticulars of the company,whether petitioner or not (see regulation 16) |
| 2. | Particulars of the petitioner(s) (need not bestated 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 statedwhere company is the respondent) (Name, description, father’s/ husband’s name, occupation, capacity, i.e. quashareholder, qua depositor and address of the petitioner(s) |
| 4. | Jurisdiction of the Bench.The petitioner declares that thesubject matter of the petition is within the jurisdiction of theBench. |
| 5. | LimitationThe petitioner further declaresthat the petition is within the limitation laid down in section........................ Of the Companies Act, 1956 (orsecurities Act, 1956) (where applicable) |
| 6. | Facts of the case are give below(Give here a concise statement offacts in a chronological order, each paragraph containing asnearly as possible a separate issue, fact or otherwise. |
| 7. | Matters not previously filed or pending with anyother Court.The petitioner further declaresthat he had not previously filed any application, writ petitionor suit regarding the matter in respect of which this petitionhas been made, before any court of law or any other authority orany other Bench or the Board and not any such application, writpetition or suit is pending before any of them. |
| 8. | Relief(s) sought.In view of the facts mentioned inpara ....... above , the petitioner prays for the followingrelief(s): (Specify below the relief(s) sought explaining theground for relief(s) and the legal provisions (if any) reliedupon) |
| 9. | Interim order, if any, prayed for. Pending finaldecision on the petition, the petitioner seeks issue of thefollowing interim order:(Give here the nature of theinterim order prayed for with reasons) |
| 10. | Particulars of Bank draft evidencing payment of feefor the petition or application made:(i) Branch of the Bankon which drawn:(ii) Name of the issuing branch(iii)Demand Draft No. .......................Date................................................Amount Rs................................................. |
| 11. | List of enclosures(See regulation 18 andAnnexure III)1.2.3.4. |
| XXX | ..... Applicant(Applicant/ Respondent) | |
| versus | ||
| YYY | ..... Respondent(Respondent/ Applicant) |