Bikki Raveendra Babu, Member - (1.) Respondent No. 2 filed CA No. 3/2016 seeking dismissal of TP 113/2016 (C.P. No. 81 (MP)/2016) on the ground that the petitioners have no locus standi to file the petition seeking reliefs of oppression and mis-management and on the ground that the petitioners have filed civil suit No. 66A/2015 and the same has been withdrawn on 03.12.2015 without obtaining the leave of the Court.
(2.) The second respondent filed CA No. 4/2016 seeking direction to petitioner No. 1 to produce the original documents and records mentioned in the petition.
(3.) Second respondent filed CA No. 5/2016 seeking direction to the petitioners to produce the original agreement dated 19.02.2014.;