DAVENDRA NATH Vs. PREM NATH MOTORS LIMITED

JUDGEMENT

(1.) The order dated 21.6.1998 passed by learned Single Judge in I.As.No.5259/98 and 5260/98 in Suit No.2492/88 is under challenge in this appeal, which was preferred on 16.7.1998. We have heard learned counsel for the parties and been taken through the record.

(2.) The grievance of the appellant is that the impugned order passed by learned Single Judge is contrary to the facts of the case and the settled law, the same is in gross violation of principles of natural justice. The appellant was not heard by learned Single Judge before passing such a harsh order by which the appellant was suspended as a Director of respondent No.1 company till further orders. There was no urgency disclosed in the two miscellaneous applications necessitating in passing of such harsh order and that too ex parte. The allegations made in the miscellaneous applications were not sufficient to enable the Court to grant ex parte order of injunction.

(3.) The order passed on 21.6.1998 by learned Single Judge reads:-