MUNIYAMMA Vs. ARATHI CINE ENTERPRISE PVT LTD

JUDGEMENT

(1.) these two appeals are preferred under Section 4 of the Karnataka High Court Act, 1961 read with Section 155(2) of the Companies Act, 1956 against the common order dated 8th october, 1990 passed in company petition No. 62/1988 connected with company petition No. 48/1987. Ofcourse, against the order rejecting company petition No. 48/1987, o.s.a. No. 17 of 1990 has been preferred by the petitioners therein, who are also the petitioners in company petition No. 62/1988. O.s.a. No. 17 of 1990 has also been posted for hearing along with o.s.a. No. 16/1990 and 19/1990. The result of o.s.a. No. 17/1990 depends upon the decisionin o.s.a. nos. 16 and 19 of 1990. However, this order will not cover o.s.a. No. 17 of 1990 arising out of company petition 48 of 1987.

(2.) the petitioners in company petition No. 62 of 1988 are the appellants in o.s.a. No. 16 of 1990.0.s.a. no. 19 of 1990 is filed by respondent No. 2 in company petition No. 62/1990.

(3.) there are six respondents in o.s.a. No. 16 of 1990, whereas there are tenrespondents in o.s.a. No. 19 of 1990. Respondents 1 to 6 in company petition No. 62 of 1988 are also the respondents 1 to 6 in o.s.a. No. 16 of 1990. They are also respondent No. 1 appellant and respondents 3 to 6 in o.s.a. No. 19 of 1990. The petitioners in company petition No. 62 of 1988 who are the appellants in o.s.a. No. 16 of 1990 are respondents 2,7,8, 9 and 10 in o.s.a. No. 19 of 1990.