SATISH CHOPRA Vs. HDFC & ANR

JUDGEMENT

(1.) The case of the Plaintiff is that with his hard work, he had established a company, namely M/s. Haryana City Gas Distribution Limited, having its registered office at E-71, SKN Office, South Extension Part-1, New Delhi and its corporate office at A-107, Sushant Lok Phase-I, Sector 44, Gurgaon, Haryana.

(2.) By virtue of this application, the Plaintiff seeks following relief:-

(3.) It is averred that out of love and affection, Defendant no.2, who is the real brother of the Plaintiff was appointed by him as an Additional Director of the Company. Later on, due to envy and greed, Defendant no.2 cheated the Plaintiff and fraudulently opened Saving Bank Accounts with Defendant no.1 (HDFC Bank, Naraina Industrial Area, New Delhi), one of them in the name of the Company being Current A/c bearing no.04402020001733 to be exclusively operated by him without any valid resolution allegedly passed by all the Directors of the Plaintiff's Company. It is averred that the Plaintiff and his son Karan Chopra, who are also Directors of the Company were not given any notice of the alleged meeting dated 18.12.2011 as relied upon by Defendant no.2 authorising him to open the Bank Account.