DR RAMESH CHANDER MUNJAL Vs. DR SURAJ MUNJAL

JUDGEMENT

(1.) I.A. No. 2352/2021 (of the defendant no.1 u/O.VII R.10 of the CPC) and I.A. No. 4637/2021 (of the defendant no.1 u/O.VII R.11 of the CPC)

(2.) Notice was issued in I.A. No. 2352/2021 and I.A. No. 4637/2021 on 16/2/2021 and 5/5/2021 respectively and replies have been filed on behalf of the plaintiffs.

(3.) Upon a reading of the plaint it emerges that the plaintiffs are shareholders in the defendant no.4 Company, RC Healthcare Private Limited. The defendant no.5, SpectraRC Medicare Private Limited and the defendant no.6, Sight Avenue Private Limited, are companies having the same registered office as the defendant no.4 Company. The defendant no.1, Dr. Suraj Munjal and the defendant no.2, Dr. Ashita Munjal, are shareholders in the defendant no.4 Company. The defendant no.1 is also a director and shareholder of the defendant no.5 and the owner of the trade name 'The Sight Avenue', used by the defendant no.6. The defendant no.2 is also a shareholder of the defendant no.6. The defendant no.3, Mr. Daya Shanker Sharma, is a former director and shareholder of the defendant no.5.