B & A LIMITED Vs. AMREX MARKETING PVT. LTD.

JUDGEMENT

(1.) This application under Article 227 of the Constitution of India is at the instance of the alleged contemnor nos. 2 and 14 and is directed against an order dtd. 4/8/2026 passed by the learned Single Judge, Senior Division, First Court at Alipore, District 24 Parganas (S) in Misc. case no. 200 of 2026 arising out of title suit no. 715 of 2026.

(2.) By the order impugned the opposite party nos. 1 to 17 in the said Misc. Case were directed to make personal appearance before the Court on 3/9/2026 and the opposite party nos. 3 to 17 therein were restrained from acting upon or implementing or giving any further effect to any of the resolutions passed at the AGM held that 30/7/2026 including the reappointment of the opposite party no. 15 which was to take effect from 12/8/2026 till 3/9/2026.

(3.) Facts giving rise to this application under Article 227 of the Constitution of India in a nut shell are as follows.