VIKAS MEHROTRA Vs. VLS CAPITAL LTD

JUDGEMENT

(1.) The appellants have filed the present appeals impugning an order dtd. 17/7/2019 passed by the learned Single Judge in applications filed by the appellants (plaintiffs in the suits) under Order XXXIXRules 1&2 of the Civil Procedure , 1908 (CPC).

(2.) Mr. Vikas Mehrotra, the appellant in FAO(OS) 209/2019 filed a suit, inter alia, challenging the transfer of 27,60,400 equity shares of VLS Capital Ltd. in favour of his brother Mr. Somesh Mehrotra, since deceased. Sh. Vikas Mehrotra and his sister Ms. Divya Mehrotra filed another suit being suit no. CS(OS)3314/2015, challenging the transfer of 44,92,090 shares of VLS Capital Ltd. belonging to HUF by their father, in favour of their deceased brother, Mr. Somesh Mehrotra.

(3.) In CS(OS) 3067/2015, an ad interim order was passed on 9/10/2015 and in CS(OS) 3314/2015, an ad interim order was passed on 4/11/2015. The said order reads as under:-