- (1.) While considering the above review petitions in Chambers and while giving liberty of oral hearing to the parties we issued notice on 27-8-2003 to the respondents on these review petitions.
(2.) Heard the learned counsel for the parties. Review petitions are admitted.
(3.) After hearing the learned counsel we think it appropriate to dispose of these review petitions finally. The learned counsel for the petitioners submits while remanding the above appeals back to the High Court, we had indicated that we will not be expressing any final opinion on any of the issues involved in the said appeals. But while perusing the copy of the judgments parties noticed that in regard to the question of the authority of a single member of the Company Law Board to decide issues such as one that was involved in the case before the Company Law Board, we had expressed our agreement with the finding of the learned single Judge of the High Court which according to the learned counsel was not intended since we had decided to remand the matter back to the High Court for consideration of issues not considered by the High Court in the impugned order.;