- (1.) Ld. Counsel for the petitioner and the respondent nos. 1 to 7 are present.
(2.) I.A.No. 461/KB/2017 has been filed by the petitioner for passing an interim injunction staying the resolution passed in EOGM on 18/07/2017. The said resolution is at page 23A of the interim application, which is given below:- "RESOLVED THAT pursuant to the provisions of Section 169 and other applicable provisions of the Companies Act, 2013 and the Rules framed thereunder, Mr. Sandip Das (DIN:06606216) be, and is hereby, removed from the office of the Director of the Company with effect from the date of this meeting i.e., 18th July, 2017. "
(3.) This shows that Mr. Sandip Das has been removed from the post of Director of the Company and at this stage no interim order can be passed for reinstating the director without hearing the petition on merit. Therefore, no need of passing any order in I.A. No. 461/KB/2017. Hence, I.A, become infructuous and is rejected.;