Litigation against Company

Introduction :

In the era of Liberalization , and rapid industrial growth in diversified sectors, from manufacturing product to services, huge sums of money and high states are involved. Because of this complexities have increased manifold, with an end result being litigation against company, i.e. taking resort of court to solve the disputes with company.

When the company is registered under the companies Act', 1956, it acquires a separate and legal status for itself. It is different from it's members. A registered company can sue and is sued in it's name, under which it carries it's business.