C.M. VARKEYCHAN Vs. T.V. MATHEW

JUDGEMENT

(1.) THE statutory requirement is that the annual general body meeting of the company should be held on or before 31 -5 -2001. The appellants contend that they were denied membership and that in pursuance of the order passed by the Secretary to Government, marked as annexure 1, dated 25 -6 -2001, the company was directed to grant membership to the appellants and, therefore, they are entitled to vote in the annual general body meeting.

(2.) THIS is impermissible. The meeting scheduled to be held on 16 -7 -2001 is the one that ought to have been held on 31 -5 -2001. Admittedly on that day the appellants were not members of the company. Therefore, the learned single Judge was right in holding that the meeting should be held on the basis of the list of members as on 31 -5 -2001. We do not find any ground to interfere.