KRISHAN KUMAR SINGH Vs. TUI INDIA PVT. LTD.

JUDGEMENT

(1.) I.A. 5129/2021

(2.) The petitioner has filed the present petition, inter alia, praying as under:-

(3.) The petitioner was appointed as a Chief Executive Officer of respondent no.1 company (hereafter TIPL) and impugns a letter dated 29.03.2021, whereby his employment with TIPL was terminated. The petitioner also seeks to interdict the holding of an Extraordinary General Body Meeting of TIPL, which is scheduled to be held on 17.04.2021 to consider the petitioner s removal as a whole-time director of TIPL.