P C ARAVINDHAN Vs. M A KESAVAN

JUDGEMENT

(1.) The question for decision in this appeal lies, in a narrow compass.

(2.) Company Petition No. 10 of 1970 was filed under S.397 and 398 of the Companies Act, 1956, by two members of the Aruvipuram Sree Narayana. Dharma Paripalana Yogam known as S.N.D.P. Yogam, hereinafter referred to as 'the Yogam' for prevention of oppression and mismanagement by the General Secretary of the Yogam, Sri. M.K. Raghavan. The petition was filed after the petitioners obtained the necessary authorisation from the Central Government under S.399(4) of the Companies Act, 1956

(3.) The learned single Judge allowed the petition and by way of an interim arrangement appointed two Advocates of this court as Administrators for. carrying on the affairs of the Yogam and to convene a general meeting of the Yogam in accordance with the 1966 Articles of Association and to conduct the election of the Board of Directors and get transacted all other items of business which under the articles have to be transacted at the annual general meeting.