JAI BHAGWAN Vs. FRIENDS FLOUR MILLS PVT LTD

JUDGEMENT

(1.) VIDE my order dated May 31, 1990, in Company Petition No. 1 of 1989, I directed the respondents (now applicants) to produce certain documents in their possession by July 10, 1990, for inspection by the petitioners. Instead of complying with this order, the applicants took the matter in appeal and the learned judges of the Bench have disposed of the same with the following order : "let the applicants make a proper application alleging that the petitioner, Jai Bhagwan, and others were not entitled to summon the record as they were not shareholders. No such contention was raised in the impugned order before the learned single judge. The appellants, if so advised, may make a necessary application before the learned single judge. With these observations, the C. A. stands disposed of. "

(2.) HENCE, this application with the prayer that order dated May 31, 1990, referred to above, be recalled.

(3.) HAVING heard learned counsel, I find no merit in this application.