LAWS(DLH)-2021-12-238

DINESH GUPTA Vs. BECHU SINGH

Decided On December 24, 2021
DINESH GUPTA Appellant
V/S
BECHU SINGH Respondents

JUDGEMENT

(1.) Dinesh Gupta, Rajesh Gupta and Anand Gupta are brothers. Anand Gupta is the eldest, followed by Rajesh Gupta, and Dinesh Gupta is the youngest. They formed part of one large joint family which, in happier times, was managing a variety of businesses, incorporated and otherwise. Each was a patriarch of his own little group which, in the order from which these appeals emanate, are referred to as the "Dinesh Gupta Group ", "Rajesh Gupta Group " and "Anand Gupta Group ", abbreviated as DGG, RGG and AGG respectively. I will use the same acronyms.

(2.) Before relationships soured, DGG, RGG and AGG were jointly managing the family businesses. Bechu Singh was a shareholder in some of the Companies, and headed the "Bechu Singh Group " (BSG).

(3.) In 1992, Anand Gupta separated himself, with his group, from managing the family businesses. AGG continued, nonetheless, to retain shareholdings in some of the businesses. After the exit of AGG, the family businesses were being managed by DGG and RGG.