- (1.) Heard counsel for the petitioner. We are not entertaining this special leave petition as the petitioner is entitled to go before the Company Judge in the High Court to ventilate the grievances raised in the present petition. We find that the Company Judge had entertained the matter and the maintainability of the petition was yet to be examined when on 30th December, 1986, the learned Vacation Judge has made the impugned order without hearing the petitioner who had already entered caveat. The petitioner is free to raise these objections before the Company Judge in the pending proceeding. The Company Judge shall hear parties and dispose of the interlocutory matter within four weeks from the date of raising of the objection and until then, the contempt matter may not proceed. The Company Judge shall also decide whether inspection as directed by the learned Vacation Judge would be granted of the records to any person other than Director. The petitioner's counsel says that he would go before the Company Judge within one week from today.;