V.D.Tulzapurkar, J. - (1.) The prayer of respondent No I seeking directions not to fill up the vacancies created by the retirement of Dr K B Lai, Mr S Bhootalingam, Mr S N Bilgrami and Mr Parmeshwar Sahai at the next AGM of respondent No I is granted.
(2.) In accordance with the provisions of section 256 of the Companies Act, the respondent No 1, Escorts Ltd. and its directors will move an express resolution at the next ensuing annual general meeting to be held in June 1985, to the effect that the vacancies caused by the retirement of Dr K B Lal, Mr S Bhootalingam, Mr S N Bilgrami and Mr Parmeshwar Sahai shall not be filled.
(3.) This is without prejudice to the rights and contentions of all parties to the appeal no 4598 of 1984 and connected appeals.;