AMITAVA LALA,J. - (1.) THE judgment of the Court was as follows :- This is a suit for damages for defamation, enquiry into damages, perpetual injunction restraining the defendants and/or each of them and/or servants and/or agents from further publishing the words set out in Paragraph 12 hereof or any similar libel upon the plaintiff and/or its management along with other consequential reliefs.
(2.) THE defendant Nos. 1 to 5 are concerned newspaper company and its officials i.e. Printer/Publisher, Chairman, Editorial Board and Editor-in-Chief, Executive Editor, Journalist etc. The defendant Nos. 6, 7 and 8 are members of Parliament and Legislative Assembly representing a political party.
(3.) THE plaintiff company is controlled and managed by the following Executives and the Board of Directors :- Mr. R.N. Tata (Chairman) Mr. Keshub Mahindra Mr. N.A. Palkhivala Mr. Akbar Hydari Mr. S.A. Savavala Mr. Mantosh Sondhi Mr. Nusli N. Wadia Mr. L.P. Singh Mr. S.M. Palia Mr. P.K. Kaul (Financial Institutions' Nominee) Mr. Suresh Krishna Mr. G.P. Gupta (Financial Institutions' Nominee) Dr. Jamshed J. Irani (Managing Director) Mr. K.C. Mehra (Whole-time Director) Mr. Ishaat Hussain (Whole-time Director) ;