JER RUTTON KAVASMANECK Vs. GHARDA CHEMICALS LIMITED

JUDGEMENT

(1.) ADMIT . By consent of the parties, the present appeal was heard finally at the admission stage and is disposed of by this Judgment.

(2.) THE appellants have formulated following questions of law for determination of this Court :

(3.) JER Rutton Kavasmaneck @ Jer Jawahar Thadani (herein after referred as JRK) is original first claimant in Company Petition No. 87/397 -398/CLB/MB/2010. Darius Rutton Kavasmaneck (herein after referred as DRK) is original second claimant in the said Company Petition. DRK is a son of JRK. The first respondent is a company (hereinafter referred as the said company) in which the appellants and the respondents are shareholders. The second respondent Mr Keki Hormusji Gharda (herein after referred as Dr Gharda) is the brother of JRK and is Chairman and Managing Director of the said company. The third respondent is wife of Dr Gharda and also a Director of the said company. The fourth respondent is wife of ex Chairman and Director of the said company. The fifth respondent is Chartered Accountant and is on the Board of Directors of the said company. The sixth to eighth respondents were joined as additional respondents to C.A.No.73 of 2012 before the CLB. The sixth respondent is daughter of JRK and sister of DRK. She owns and/or controls 3814 equity shares of the said company constituting approximately 6%. The seventh respondent is the son of JRK and brother of DRK. The eighth respondent is wife of the seventh respondent and they between themselves hold and/or otherwise control 4301 equity shares of the first respondent constituting approximately 7%.