SURESHCHANDRA V PAREKH Vs. HDFC LIMITED MUMBAI

JUDGEMENT

(1.) Sureshchandra V. Parekh the appellant-herein original plaintiff - party in person has filed this First Appeal against the judgment and decree dated 30.8.2000 in Civil Suit No. 3235 of 1998. In this case the grievance of the plaintiff is against passing of the Resolution No. 11 in the Annual General Meeting fixed to be held on 10.7.1998. After considering the reply filed by the HDFC-the respondent herein, the trial Court held that the plaintiff has claimed a relief that the Resolution in question shall not be passed in the Annual General Meeting to be held on 10.7.1998. The date 10.7.1998 has already gone and, therefore even if the plaintiff proves the allegations made in the suit, no effective relief can be granted. In view of the same the suit was dismissed. Facts

(2.) The plaintiff has filed the suit in the year 1998 in his capacity as a share holder. In the suit the plaintiff has claimed the following relief:

(3.) It may be noted that the Resolution was to the effect to consider the notice under Sec. 284 of the Companies Act, 1956 received from Mr. Sureshchandra V. Parekh a shareholder for removal of Managing Director of the Corporation.