S. MANGALAM SRINIVASAN Vs. MANI FORGINGS PRIVATE LIMITED

JUDGEMENT

(1.) THE petition in C.P. No. 27/2004 (first petition) is filed under Sections 397 and 398 of the Companies Act, 1956 ("the Act") alleging that the respondents 3 & 4 are indulging in serious acts of oppression and mismanagement in the affairs of M/s Mani Forgings Private Limited ("the Company") in a manner which are oppressive to the petitioner and prejudicial to the interests of the Company, with the following prayer:

(2.) THE Petition in C.P. No. 30/2004 (second petition) is filed under sections 397 and 398 on the premises that the affairs of the Company are being conducted by the petitioner in the first petition in a manner oppressive to the petitioners herein and prejudicial to the interests of the Company and claiming the following reliefs:

(3.) SHRI V. Ramachandran, learned senior Counsel, while initiating his arguments in C.P.No. 27/2004 submitted: