(1.) The suit is filed by shareholders of a banking company challenging resolutions relating to appointment of directors as well as claiming declarations concerning the rights of the Plaintiff shareholders under the Articles of Association of the company and injunctive reliefs against other shareholders based on these rights. On the application of the Plaintiffs for interlocutory reliefs, objections to the jurisdiction of the Court were raised by the Defendants. Preliminary issues concerning jurisdiction were accordingly framed by this Court under Section 9 A of the Code of Civil Procedure. Evidence was led on these issues. The issues are being decided by this order.
(2.) The preliminary issues framed by this Court are as follows :
(3.) A brief overview of the pleadings of the parties and their evidence is as follows :
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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