N RAM Vs. N RAVI

JUDGEMENT

(1.) The Respondents 1 to 11 invoked the provisions of Sections 397, 398, 402, 403, 404, 406 and Schedule XI r/w Section 9 of the Companies Act, 1956, to challenge the resolutions passed by the Board of Directors of M/s. Kasturi & Sons Limited, held on 18.04.2011 and the notice dated 21.04.2011, calling for an Extraordinary General Meeting (EGM) on 20.05.2011.

(2.) In the petition filed, the following interim relief was claimed:

(3.) On an earlier occasion, 10 out of 11 Petitioners had filed C.P. No. 25 of 2010, which was decided on 22.10.2010. The relief portion of the order passed in C.P. No. 25 of 2010 reads as under: