P RAJAN RAO Vs. B G SOMAYAJI

LAWS(SC)-1995-3-148

SUPREME COURT OF INDIA

Decided on March 27,1995

P.RAJAN RAO Appellant

VERSUS

B.G.SOMAYAJI Respondents

JUDGEMENT

- (1.) ORDER
(2.) LEAVE granted. Heard. We are satisfied that there was no ground available to the High court for setting aside the trial court's order refusing to grant the injunction for holding the extraordinary general meeting (EGM) of the company. We are informed that the extraordinary general meeting is scheduled to be held on 5/03/1995: The injunction granted by the High court is, therefore, vacated. Moreover, the appellants also undertake to circulate a copy of the letter dated 7/01/1995, Annx. "B" to the shareholders who attend the extraordinary general meeting before commencement of the extraordinary general meeting. The appeal is allowed in these terms. No costs. ;

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