Prabuddha Sankar Banerjee, J. - (1.) This appeal is directed against the judgment and order dated June 21, 2007 passed by the learned Single Judge of this Court in connection with C.A No. 493 of 2006, C. P. No.33 of 1988.
(2.) The instant appeal has got a chequered career. The fact leading to filing of the instant appeal may be summed up thus.
(3.) One company petition under sections 155, 397, 399, 402, 403 and 405 of the Companies Act, 1956 was filed by Hungerford Investment Trust Limited against Turner Morrison and others which was numbered as C.P. No.33 of 1988. In that petition Hungerford who claimed to be a member of Turner Morrison made allegation of oppression and mismanagement. By judgment and order dated June 23, 1993 the said company petition filed by Hungerford was dismissed.;