MAHIMA DATLA Vs. RENUKA DATLA

JUDGEMENT

(1.) Leave granted.

(2.) These Civil Appeals have been preferred against the judgment dtd. 17/11/2017, passed by the High Court of Judicature at Hyderabad for the State of Telangana and Andhra Pradesh in Company Appeal No.14 of 2016, whereby the appeal filed by respondent Nos. 1 to 3 against the order dtd. 30/5/2006 passed by Company Law Board (hereinafter to be referred to as 'CLB ') was allowed.

(3.) A brief narration of facts necessary for disposal of these appeals are that the dispute in question relates to a family feud between mother on one side and her three daughters on the other, concerning respondent No. 4-Company ((Biological E. Ltd.) (hereinafter to be referred to as "the Company ") which was established by G.A. Narasimha ( father of respondent No. 1) in 1953. Dr. Vijay Kumar Datla (father of the appellant-Mahima Datla) was inducted in the Company on 1/5/1972 and later appointed as the Chairman and Managing Director of the said Company. In the year 1998, the appellant-Mahima Datla joined the Company as a management trainee with her father with the intent to be groomed her as his successor. Through the years, she has acclimatized and grown with the aforesaid Company and in 2004, she was promoted as Senior Vice President (Biotechnology and Projects).