SREI VENTURE CAPITAL LTD Vs. VIJAY GOPAL JINDAL

JUDGEMENT

(1.) The Appellants Srei Venture Capital Limited and Srei Infrastructure Finance Ltd. have preferred the present Appeal against the order dated 4th December, 2009 passed by the learned Single Judge whereby the injunction application being I.A. No.9448/2008 of the Respondent has been allowed and the application preferred by Appellants under Order XXXIX Rule 4 of Civil Procedure Code, 1908 being I.A. No. 14345/2008 has been dismissed.

(2.) The Respondent herein filed a suit for recovery, mandatory injunction and permanent injunction against the Appellants herein bearing reference No.CS(OS) No.1575/2008 inter alia seeking the following prayer :

(3.) The case of the Respondent Mr. Vijay Gopal Jindal before the learned Single Judge was that he was appointed as a Managing Director of Srei Venture Capital Limited, Appellant No.1 herein vide letter dated 19th May, 2007 issued by the said company. The terms of the appointment of the Respondent in the company read as under :