- (1.) The decision of the Nomination Committee rejecting the nomination of the petitioner for the election to the Board of the respondent UCO Bank under the category of a shareholder director is the subject matter of challenge in this application.
(2.) The instant case has a chequered history.
(3.) Initially, the plaintiff has filed an application being C.S. No.159 of 2011 in which the plaintiff has challenged a notice dated 6th July, 2011, of the defendant bank to withdraw Agenda No.3 from the then proposed Annual General Meeting to be held on 14th July, 2011.;