RAKESH MOHAN Vs. BRIG. KAPIL MOHAN

JUDGEMENT

(1.) This order will dispose of the above mentioned two applications. OMP No. 18 of 2000 has been made by the Plaintiff under Order 39 Rules 1 and 2, read with Section 151 Code of Civil Procedure, for the grant of ex-parte ad-interim injunction for restraining the Defendants No. 1, 3 to 5 and 10 to 19 from:

(2.) OMP No. 56 of 2000 has been made by the Defendants No. 1 to 6 and 8 to 18 under Order 39 Rule 4, reed with Section 151, Code of Civil Procedure, for the vacation of the ad-interim injunction granted by this Court on 8.2.2000, whereby Defendants No. 1, 3 to 5 and 10 to 19 were restrained by way of an ad-interim injunction as at (a) above till further orders.

(3.) Briefly, the facts of the case may be thus stated. Defendant No. 2 Messrs Mohan Meakin Limited is a listed public company limited by shares, duly incorporated under the Companies Act, 1956, having its registered office at Solan. The authorised share capital of Defendant No. 2 is Rupees Ten crores, comprising of two crores equity shares of Rs. 5 each. The issued and fully paid-up shares capital of Defendant is approximately Rupees 4.25 crores, comprising of 85,08,479, equity shares.