ASSOCIATED BUILDING CO LTD Vs. GREENPEACE INDIA

JUDGEMENT

(1.) Leave under Rule 147 of the High Court (Original side) Rules is granted to the plaintiffs to take out Notice of Motion in terms of draft Notice of Motion handed in. Plaintiffs to get the Notice of Motion numbered.

(2.) Heard learned Counsel for the plaintiffs and learned Counsel for the defendants. Mr. Mihir Desai, learned Counsel waives service on behalf of the defendants.

(3.) Learned Counsel for the plaintiffs submits that though the defendants may have right to voice their grievance in a peaceful manner, they cannot obstruct the ingress and egress of shareholders of the company either in their registered office or in the Annual General Meeting which is scheduled to be held on 28th August, 2008. It is also submitted that the members of defendant no. 1 are likely to assemble near the residence of the Directors of plaintiff no. 3. He invited my attention to an order passed by the learned Single Judge of this-Court on 16th june, 1997 in Notice of Motion No. 1496 of 1997 in Suit No. 1791 of 1997.