AAR KAY CHEMICALS (P.) LTD. Vs. A.P. REFINERY (P.) LTD.

JUDGEMENT

(1.) BY this order I shall adjudicate the entitlement of the petitioners to inspect such documents based upon their relevancy. Order dated 20th March, 2013 passed by the High Court of Punjab and Haryana at Chandigarh is perused which contains various directions given by the High Court from time -to -time. I have also considered the arguments advanced and also perused the case law cited on both sides.

(2.) PARA 8 and para 9 of the order dated 20th March, 2013 of the High Court of Punjab and Haryana at Chandigarh are reproduced below since it defines the parameters to be considered by this Board:

(3.) PURSUANT to the orders passed by this Board the respondents have produced the documents on 1st May, 2013 which have been kept in a sealed bag with the Bench Officer. Pursuant to another direction given by this Board on 18th November, 2013 an affidavit has been filed by Shri Arun Goyal, director of R -1 -company stating that the meetings of Board of directors of R -1 -company were held only on the dates specified in the summary of Board minutes submitted to the Bench Officer meaning thereby that all minutes of the meetings of Board of directors of R -1 -company between April 2010 and October 2012 have been produced.