K. Anantha Padmanabha Swamy, Member - (1.) The matter under consideration is an application filed by the applicant, the petitioner in the original petition to implead three individuals 1. Leena Narayanan, 2. Vijayakumari and 3. Laliya Joseph and one company viz. M/s. Asset Homes Private Limited, the other and remaining shareholders of the Company, as Respondents 5 to 8 respectively in the main petition.
(2.) The applicant herein originally has filed a petition under section 397, 398, 402, 403 & 406 of the Companies Act, 1956 and sections 58, 59, 210 & 213 of the Companies Act, 2013 alleging various acts of oppression and mis-management in the affairs of M/s. Indo-Asian News Channel Pvt. Ltd. (the 1st Respondent Company) and 3 others.
(3.) The brief averments of the application are that the shareholders of the Company are the applicant herein, Respondents 2 & 3 and proposed Respondents. Since, the proposed Respondents are proper and necessary parties, they are to be impleaded as Respondent Nos. 5 to 8 in the main petition. The impleading of them in the main petition will not prejudice the interest of any one; instead, it will also safeguard the interest of the proposed Respondents along with the petitioner and the Respondents 2 & 3.;