V SREEKUMAR Vs. VIDYA PRACHARANAM PVT LTD

JUDGEMENT

(1.) Counsels representing both the parties are present. Counsel for respondents stated that the petition has been filed under false allegations . He also referred to the reply to the letter dated 27.7.2017. Counsel for the petitioner stated that they have not received the letter dated 27.7.2017. The reply has been placed at page 12 of the typed set shows that they have given consent for conducting the inspection and entitlement of the copy of the minutes book. Even now there is no objection for inspecting and obtaining the copy of the minutes without prejudice to any of the contentions of the parties. Considering the submissions of the counsel for respondent and objections of the petitioner, this Bench is inclined to permit the petition and directs the respondents to see the minutes book of the General Meeting of the company and Board resolutions. The petitioner is directed to go and inspect the minutes book on 03.01.2018 and the respondents are directed to cooperate and provide the information. The matter is disposed of.