Rajeswara Rao Vittanala, Member - (1.) Heard Shri V. Venkata Rami Redely, learned counsel for the petitioner and Shri S. Chidambaram, learned practising company secretary for respondents Nos. 1 and 2, Ms. S. Kavitha Rani, learned practising company secretary for respondents Nos. 1, 2, 3 and 4 and Ms. C. Shilpa, learned counsel for respondent No. 5. The present company petition bearing C.P. No. 36/241/2017 is filed by Mrs. Proddaturi Malathi, under sections 59, 241 read with sections 242, 244 and other applicable provisions of the Companies Act, 2013, by, inter alia, seeking a direction to declare the impugned transfer of shares from Mr. Proddaturi Rama Krishna shown in the annual return filed for the year 2006 as null and void; to declare the impugned allotment of shares made on September 30, 2015 and November 26, 2016 as null and void; to declare the impugned board meeting held on September 30, 2015 and October 31, 2016 as null and void and also to declare the impugned extraordinary general meeting held on November 26, 2016 as null and void, etc.
(2.) The Tribunal passed an interim order dated April 5, 2017 by permitting the continuance of the proposed extraordinary general meeting, going to be held on April 10, 2017 and any decision taken therein against the interest of the petitioners shall be kept pending until further orders.
(3.) In pursuant to above direction, the learned practising company secretary for the respondents submits that an extraordinary general meeting was conducted on April 10, 2017 at 10.00 a.m. at 401, West wing, SVSS Nivas, behind Petrol Pump, Opp: Gokul Theatre, 1st Line, Czech Colony, Sanath Nagar, Hyderabad, Telangana-500 018, India and the petitioner attended the meeting and the resolution for removing the petitioner as director of the company, apart from other resolutions, were passed. Since, the Tribunal directed not to implement any decision, if any, taken against the interest of the petitioner, resolution of removing the petitioner as director was not given effect to.;