- (1.) Heard learned Counsel for the parties including the intervenors. Intervention applications are allowed.
(2.) Interlocutory application nos. 17-18 is the main application, which is the cause of other applications. The objections of the other parties are in respect to the prayer in the main application.
(3.) The prayer made in this application is as under: "(A) permit the said 75001 shares to be transferred and registered in the name of Messer Holdings Ltd. and permit complete rights attached to these shares to be enjoyed by Messer Holdings Ltd. pending registration of transfer of shares and permit nominees to be appointed as directors of the Board of Bombay oxygen Corporation Ltd. in accordance with law. (b) direct that period from 23rd October, 1998 to date of order passed in this application will be excluded in computing the period prescribed under Section 108 (1 A) of the Companies Act, 1956 for the validity of the transfer deeds. ";