Sahidullah Munshi, J. - (1.) The Court: Plaintiffs and defendants altogether filed four applications.
(2.) G.A. No. 1735 of 2019 and GA No. 1845 of 2019 have been filed by the defendants whereas the other two applications being G.A. No. 1761 of 2019, G.A. No. 1786 of 2019 have been filed by the plaintiffs.
(3.) G.A 1735 of 2019 has been taken out by the defendants in the form of an affidavit in support of master summons affirmed on 30.07.2019 by one Arvind Kumar Newar defendant No. 1(b)/applicant with the following prayers: "(a) A direction do issue upon the plaintiffs to implement the decision dated 19th July, 2019 of the Committee. (b) A direction do issue upon the Committee to exercise its voting rights flowing from the shareholding in various companies, trust and societies of MP Birla Group forming part of the controlling interest and controlling power vested in the Estate of Priyamvada Devi Birla by casting its votes at the ensuing Annual General Meeting of Vindhya Telelinks Limited on 5th August, 2019; Universal Cables Limited on 5th August, 2019; Birla Cable Limited on 6th August, 2019 and Birla Corporation Limited on 13th August, 2019 through its Chairperson, Justice Mohit Shantilal Shah (Retd.) or any person(s) as this Hon'ble Court may deem fit, in terms of the decisions of APL Committee and/or at the instance of APL Committee and/or in consultation with the APL Committee; (c) If necessary, an order be made directing adjournments of the Annual General Meetings of Vindhya Telelinks Limited, Universal Cables Limited, Birla Cables Limited and Birla Corporation Limited until such time as this Hon'ble Court deems fit and proper. (d) If necessary, notice be issued to the concerned companies, trust and societies of the MP Birla Group as mentioned in the scheduled being Annexure 'M', to ensure compliance of the decision dated 19th July, 2019 of the Committee in such manner as may be directed by the Committee; (e) Ad interim orders in terms of prayers above; (f) Costs of and incidental to this application be paid by the plaintiffs; (g) Such further and/or other order or orders be passed, direction or directions be given as Your Lordship may deem fit and proper." ;