Mishra, J. - (1.) Leave granted.
(2.) The present appeal is directed against the order dated 10th February, 1999 passed by the Bombay High Court in A.O. No. 1058 of 1998 in N/M No. 6325 of 1997 in Suit No. 6559 of 1997 dismissing appellants' appeal from Bombay City Civil Court order dated 9th September, 1998 dismissing aforesaid appellants' notice of motion in the aforesaid suit. In the suit following interim injunctions were sought:- "(a) Respondents 1 to 3 from acting on the resolution dated 13-11-97, (b) Respondents from enrolling new members, (c) Respondents 4 to 8 from acting as directors of the suit Club and restraining respondents 1 to 8 and life members enrolled after 7-11-95 from casting their votes at the AGM, (d) Respondents 1 to 8 from holding Board of Directors' meeting dated 19-12-97 and (e) for an order appointing Mr. Satish Shah, Advocate as a Chairman of the meetings of the Club/Company".
(3.) The appellants are the Directors of the Indian Automotive Racing Club (hereinafter referred to as "the Company'). As per the appellants, appellant No. 1 is the Chairman of the Board of Directors of the said Company. Respondent Nos. 1 to 3 are the Directors and respondent Nos. 4 to 8 are Additional Directors allegedly appointed along with 7 others under the challenged resolution dated 29th March, 1997. The appellants challenged this resolution to be illegal and void, as it stood obliterated by the agreed and consent order dated 30th June, 1997/2nd July, 1997 in A.O. No. 274 of 1997 before the High Court.;