SABYASACHI MUKHARJI,J. - (1.) The extra ordinary meetings should be held on 4.5.88 irrespective of any order of any court or any authority staying the holding of such meeting, already passed or that may be passed herein- after. The petitioner Corporation is permitted to nominate three persons in the Board of Directors pending the holding of the meeting of the company with the direction that no decision will be taken with- out the consent of the said directors. N.T.C. will be at liberty to nominate the Chairman of the Company. We further direct that in the circumstances of the case one Member of the company present in person at the extra ordinary General Meeting as aforesaid shall be deemed to constitute the coram for the said meeting.;