VIJAY SEKHRI Vs. TINNA OVERSEAS LTD.

JUDGEMENT

(1.) C . A. No. 471 of 2009 for execution of the consent order dated June 9, 2009, in C. P. No. 17 (ND) of 2008 passed by the Company Law Board has been filed by the petitioners under section 634A of the Companies Act, 1956 read with regulation 44 of the Company Law Board Regulations, 1991.

(2.) THE Tinna group of companies has been controlled and managed by the Sekhri family. In 2004, some disputes arose between the family members of the Sekhri family. Consequently, the petitioners, namely, Shri Vijay Kumar Sekhri and Shri Anil Kumar Sekhri initiated various legal proceedings against respondent No. 2, namely, Shri Bhupinder Kumar Sekhri and his immediate family members and his companies, Company Petition No. 17 of 2008 was also filed before the Company Law Board.

(3.) BHUPINDER will take immediate steps to pass necessary resolution appointing Vijay and Anil as directors of Tinna Agro and Tinna Oil as the nominees of Tinna group.