BHARAT K GAJJAR Vs. CASTROL INDIA LIMITED MUMBAI AND NANDKUMAR SHARMA

JUDGEMENT

(1.) THIS petition has been filed under Section 111A of the Companies Act, 1956 seeking, substantially, the following main reliefs:

(2.) Brief facts of the case are that to filing of the present petition, the petitioners had filed a suit in the City Civil Court, Bombay being S.C. Suit No. 6007 of 1988 (hereinafter referred to as the said suit) in respect of the said shares wherein Respondent No. 1 & 2 herein were Defendant Nos. 1 & 2 respectively. We shall, however, to facilitate quicker under standing refer the Plaintiffs and the Defendants therein as Petitioners and Respondents. The main prayers in the said suit substantially were:

(3.) THE said suit, it appears, was lodged on 3.8.1988 an application for urgent orders appears to have been made and the Hon'ble City Civil Court, Bombay was pleased to pass an order restraining the Respondent No. 1 from transferring the said shares in favour of the Respondent No. 2.