SHEELA BRIJ KISHORE SHARMA AND ORS. Vs. SHRI BHAVANI BUILDERS LTD. AND ORS.

JUDGEMENT

(1.) BEING aggrieved by the alleged acts of oppression and mismanagement complained in the petition, the petitioners have filed the present petition invoking the jurisdiction of this Bench conferred upon it by virtue of sections 397 and 398 of the Companies Act, 1956 (hereinafter referred to as "the Act" in short). The petitioners have sought various reliefs as contained in the petition. 2 The brief facts leading to file the present petition as set out in the petition are as follows:

(2.) BASED on the above pleadings, the petitioners have sought the following reliefs:

(3.) TO the said reply of the respondents, a rejoinder has been filed by the petitioners wherein they have reiterated their complaints made in the petition, to which a sur -rejoinder has been filed by respondents Nos. 1 to 4.