(1.) Appellant is the original Plaintiff. He has challenged the order passed by the learned Single Judge dated 16th July, 2015. By the said order, the learned Single Judge dismissed the Notice of Motion taken out by the Plaintiff and refused to grant an order of injunction, restraining Respondent No.2/Original Defendant No.2 from functioning or continuing to exercise his powers as Chairman and Managing Director of the 1st DefendantCompany.
(2.) Brief facts which are relevant for the purpose of deciding this appeal are as under:-
(3.) For the purpose of convenience, parties shall be referred to as "Plaintiff" and "Defendant".