ALOKA OJHA Vs. CALCUTTA SAFE DEPOSIT COMPANY LIMITED

JUDGEMENT

(1.) This Notice of Motion is filed by the substituted plaintiffs of C.S No. 159 of 2010 to frame Scheme for the Management and Administration of the affairs of the defendant no.1 Company and thereafter, a new Interim Board of Management of the defendant Company be reconstituted and allied prayers.

(2.) One Amrit Lal Ojha, since deceased, the grandfather of the petitioners had formed a Company namely M/s. Calcutta Safe Deposit Co. Ltd., the respondent no. 1 herein. Amrit Lal Ojha died in the year 1944 and after his death, certain dispute and differences arose between the sons of the deceased Amrit Lal Ojha with respect of the Company, respondent no.1 herein. One of the son namely, Pramode Rai Ojha, since deceased had filed a suit before this Court being CS No. 560 of 1976 praying for management and administration of the respondent no.1 Company. During the pendency of the suit, parties have entered into terms and settlement on 16/1/1989 and on the basis of the settlement, this Court had disposed of the suit by passing the following order :

(3.) The father of the petitioners during his life time filed the present suit praying for the following reliefs :