UDAYJEET PARKASH Vs. S S ARORA

JUDGEMENT

(1.) Plaintiff has filed IA 10475/97 under Order XII, Rule 6 read with Order XXXIX, Rules 1 & 2 and Section 151, Civil Procedure Code for passing a decree of injunction directing defendants 2 to 6 to cancel the share certificates and issue fresh share certificates in respect of the equity shares mentioned in Annexures A, B, C & D and 2100 equity shares mentioned in Annexure E and to deliver the same to the plaintiff.

(2.) Mr. Atul Jain appearing for contesting defendant No. 7 has chosen not to file any reply to the application.

(3.) I have heard the learned Counsel for the parties.