MERAJYUSHA Vs. HAMIDA KHATOON

JUDGEMENT

(1.) The petitioner prays for interim protection against a show cause notice dtd. 20/10/2023 and a notice of expulsion dtd. 15/11/2023. The petitioner is one of 5 partners in a prosperous partnership firm which carries on business by the name of M/s Serajuddin & Co.

(2.) The petitioner Meraj Yusha is supported by the 3rd respondent, Sarosh Yazdani. The other 3 respondents namely Hamida Khatoon, Mohammad Intekhab Alam and Seraj Yusha are opposed to the petitioner (and Sarosh) and issued the impugned notices.

(3.) The Court refused to grant interim protection on 30/11/2023 primarily on the ground that the complete facts were not before the Court. The order records that the reasons for the impugned show cause notice and the letter of expulsion should first be considered before any interim relief is granted to the petitioner. The parties filed their respective affidavits and the matter was considered threadbare thereafter.