- (1.) Leave granted. Heard Mr. Dushyant Dave and Dr. Abhishek Manu Singhvi, learned senior counsel appearing for the appellants and the respondents respectively.
(2.) Aggrieved by an order dated 19.02.2015 of the High Court of Gujarat in Civil Application No.14367 of 2014 in Appeal From Order No.548 of 2014 and Civil Application No.222 of 2015 in Appeal From Order No. 548 of 2014, the respondents therein preferred the instant appeals.
(3.) The respondents herein preferred the above mentioned AFO No.548 of 2014. They were the plaintiffs in Civil Suit No. 652 of 2014. Alongwith the Civil Suit, they filed an interim application seeking certain interim reliefs. The prayer in the interim application is as follows:- "i) restraining defendant Nos.2 to 9 by an order and injunction from convening and/or holding and/or attending any meeting of the Board of Directors of the defendant company, and/or from voting threat and/or pass any resolution by Circulation, so as to frustrate and/or prevent the holding of EGM requisition by the plaintiffs pursuant to the Notice dated 18th December, 2014 (Ext. H and I hereto). ii) to order and direct the defendants by themselves, their servant, agents, officers and subordinates by an order and injunction to take all steps and do all things necessary and required under the provision of the Company's Act, 2013, including for furnishing list of shareholders as requested by the plaintiffs in their requisition notice dated 18.12.2014, so as to ensure, effectuate and facilitate the holding of EGM in accordance with law and as envisaged under the provisions of the Companies Act, 2013 pursuant to the requisition of the plaintiffs dated 18th December, 2014 (Exh. H and I)";