MADHUKAR G ANGUR Vs. PRAKASH BUDOOR

JUDGEMENT

(1.) These appeals are filed by the appellants against the interim order passed by the learned single Judge dated 22.04.2019, in W.P.Nos.15872-75 of 2019 and connected matters, wherein the learned single Judge while considering the rival contentions of both the parties to the lis has permitted the respondents therein to file reply to the show cause notices within a week from the date of the order, restraining the Registrar of Companies from passing any final order in any proceeding initiated pursuant to the show cause notices till next date of hearing and also clarified that observations have been made in the order was only for the purpose of determining the issue with regard to the grant of interim relief. Hence, writ appeals are filed.

(2.) We have heard the learned senior counsels for the parties to the lis.

(3.) Sri V. Lakshminarayan, learned senior counsel for the appellants contended that the impugned order passed by the learned single Judge especially at paragraph No.9.(2) of the impugned order is nothing but deciding the main writ petitions when the very writ petitions are not maintainable. Therefore, he sought to allow the appeals.