SHARMILA VIJAY SHETTY Vs. B. AND A. LIMITED

JUDGEMENT

(1.) Heard Mr. M.K. Choudhury, the learned senior counsel assisted by Mr. D. Das, advocate, appearing for the petitioner as well as Mr. R. Banerjee, the learned advocate assisted by Mr. D. Sharma, advocate appearing for the respondents.

(2.) Challenge in this petition under article 227 of the Constitution of India, is to the order dated 07.03.2020 passed by the learned Civil Judge, Jorhat in Misc(J) Case No. 222/2020, arising out of T.S. No. 41/2012.

(3.) The present petitioner the daughter of Late Hemendra Prasad Baruah and is a share holder in the respondent no. 1 Company. This Company is enlisted with the Bombay Stock Exchange. The petitioner has 38 percent equity share in the Company.