P. Sathasivam, J. - (1.) Leave granted.
(2.) These appeals are directed against the judgment and order of the High Court of Kerala at Ernakulam dated 14.11.2006 in Company Appeal Nos. 14/2006, 15/2006, 17/2006 and 18/2006 which were filed against the order dated 5.7.2006 in Company Petition No.63 of 2005 of the Company Law Board, Additional Principal Bench, Chennai and order dated 1.3.2006 in Company Appeal No.5 of 2006 which was filed against the order dated 13.2.2006 in Company Appeal No. 145 of 2005 in Company Petition No.63/2005 of the Company Law Board.
(3.) The facts in S.L.P. (C) No. 19882 of 2006 are sufficient to dispose of all these appeals. Shri V.S. Krishnan and five others, who filed Company Petition No. 63 of 2005 before the Company Law Board, Additional Principal Bench, Chennai under Sections 397 and 398 read with Sections 402, 403 and Schedule XI of the Companies Act, 1956 are the appellants (Petitioners in SLP (C) No. 19882 of 2006). For convenience, we shall refer the parties as arrayed in Company Petition No. 63/2005 on the file of the Company Law Board (in short "CLB").;