- (1.) This petition was mentioned on 30.06.2017 and the matter was posted for hearing on 05.07.2017 when the following order was passed:- "Learned Counsel for the respondent orally argued that notice of the meeting dated 9th January, 2017 was given to the petitioner without having the original record of sending notices to the petitioner. Let the original record with regard to holding of meeting and sending notices to the respondent be produced. List the matter on 07.07.2017."
(2.) The matter was then taken up for effective hearing on 28.08,2017 and we asked the learned counsel for the respondent to produce the original record concerning convening of Meeting dated 09.01.2017 as per the order dated 05.07.2017. Even on 28.08.2017 learned counsel for the respondent was insisting on accepting the photocopy of that record. We granted time to the learned counsel to produce the original record today. Alongwith the affidavit of one Smt. Pushpa Gupta a letter styled as 'notice for convening of Board Meeting dated 30.12.2016' has been filed alongwith notes to agenda for the meeting. The primary dispute is with regard to appointment of one Smt. Jyoti Kumar as an additional Director of the Company in the meeting held on 09.01.2017.
(3.) For the purpose of interim order, we have heard learned counsel for the parties at a considerable length and have perused the paper book with their able assistance.;