M. THIMME GOWDA Vs. SPR SUGARS PRIVATE LIMITED

JUDGEMENT

(1.) THE petitioners and their family members controlling 100% shares of M/s SPR Sugars Private Limited ("the Company") aggrieved on account of certain acts of oppression and mismanagement in the affairs of the Company at the instance of the second respondent have invoked the equitable jurisdiction of the Company Law Board under Sections 397 and 398 of the Companies Act, 1956 seeking the following reliefs