LA JOY HOTELS PRIVATE LIMITED Vs. TRUDY TRINIDADE

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) THIS Company Appeal is filed taking exception to the interlocutory Order passed by the Company Judge on 24 February, 2006, permitting the respondents to take inspection of the documents sought for and also observed that they will be entitled to take xerox copies at their own cost of the said documents such as register of Board Meetings; attendance register; as well as copies of the A. D. cards as sought for in the application.

(3.) THE challenge is based mainly on the ground that no such Order could have been passed unless the respondents were able to show that the said documents are required for the purpose of decision of the Company Petition or is relevant. Further it is contended that as the respondents ceased to be Directors of the Company, they are not entitled for such an inspection and copies of the documents and, therefore, the said Order deserves to be quashed and set aside.