Bhaskar Bhattacharya, J. - (1.) This Letters Patent appeal is at the instance of the plaintiffs in a suit for declaration, permanent injunction and mandatory injunction and is directed against the judgment and decree dated 8th March, 2002, passed by a learned Single Judge thereby passing a decree in terms of prayer (a) of an application filed by the defendant Nos. 1 and 2 by accepting the report given by a valuer appointed in the proceedings.
(2.) The plaintiffs, six in number, filed a suit being Suit No. 302 of 1997 before the Original Side of this Court against seven different defendants thereby praying for the following relief: "a) Perpetual injunction restraining the defendants from taking part in administration of the company and/or deal with any of the assets and properties of the company. b) Perpetual injunction restraining the defendant Nos. 1 and 2 from holding themselves out as directors or officers of the company. c) Mandatory injunction direction the defendant Nos. 1 and 2 to render true and faithful accounts of the dealings and transactions entered into by them in relation to the defendant No. I/company and decree for such sums as may be found due and payable upon such enquiry. d) Mandatory injunction directing the defendant Nos. 1 and 2 to hand over all books and records of the company to the plaintiffs and especially the plaintiff No. 1. e) Declaration that the defendant Nos. 1 and 2 have ceased to be directors of the company. f) Declaration that the shareholding pattern of the company is as mentioned in paragraph 7 hereinabove. g) An administrator be appointed for the purpose of calling a general meeting for transacting, inter alia, the following business : i) Election of Directors; ii) Reconstruction of the Books of Accounts; iii) Completion of necessary statutory and legal formalities, h) Perpetual injunction restraining the defendants from obstructing the smooth running of the company as also functioning of the plaintiffs as majority shareholders of the company and the functioning of the plaintiff No.1 as Managing Director of the company : i) Receiver; j) Injunction; k) Costs; l) Such further or other reliefs."
(3.) It appears from record that in the suit, no written statement was filed by either of the defendants but on the basis of interlocutory applications, joint- receivers were appointed over the suit-property and in course of interlocutory proceedings, several applications were filed including one for appointment of a valuer for assessing the valuation of the subject-matter of the dispute. The valuer appointed by the Court gave a report and an appeal was preferred against such report of the valuer but the said appeal was dismissed and the valuation- report given by the valuer was accepted by the Appellate Court.;