ANIL R.DAVE, J. - (1.) Leave granted.
(2.) Heard the learned Counsel. Mr. Guru Krishna Kumar, the learned senior counsel, has appeared on behalf of Ms. Sarla Chandra, the learned Advocate -on -Record for the appellants, whereas Mr. Indranil Ghosh, the learned counsel, has instructions to appear for all the respondents on behalf of Ms. Dharitry Phookan, the learned Advocate -on - Record.
(3.) With the consent of the parties, the following order is passed : The impugned order dated 3rd May, 2016, passed by the High Court in ACO No.16/2016 with APO No.31/2016, is set aside and as a result, the order dated 8th December, 2015, passed by the Company Law Board in C.P.No.195/2013, is restored.;