NIKHIL S.KARIEL,J. - (1.)Heard Shri Percy Kavina, learned Senior Advocate with Shri Dharmik Barot, learned Advocate for Shri Tarak Damani, learned Advocate for the applicants and Shri Navin Pahwa, learned Senior Advocate with Shri Ravi Pahwa, learned Advocate for the opponent No.2-original respondent No.2.
(2.)Shri Percy Kavina, learned Senior Advocate submits that this Civil Application has been preferred, inter alia, challenging the meeting proposed to be held by faction led by the opponent No.2 on 3 rd January, 2021, more particularly with regard to agenda item No.3 of the agenda circulated vide communication dated 25.12.2020.
(3.)This Court has heard both the learned Senior Advocates for the respective parties.