- (1.) This Company Petition was filed on behalf of the petitioners under Section 241 of the Companies Act, 2013 alleging certain acts of oppression and mismanagement mainly against Respondents No. 2 and 3. The CP was listed on 31.05.2017. Prior notice was given to the respondents. On 31.05.2017, counsel appearing for both sides are present and vakalats were filed on behalf of respondents. The counsel for R-1 to 5 filed interim reply for interim relief by way of counter affidavit. Counsel also cited certain rulings. Counsel for R-6 filed preliminary affidavit.
(2.) We have heard the counsels appearing for both the petitioners and the respondents on the prayer for interim reliefs shown at (a) and (b) in the petition. Counsel for petitioners cited some decisions in support of his contentions.
(3.) Before passing any order on the interim reliefs (a) and (b), it is necessary to refer to the pleadings of both sides.;