- (1.) Heard Sri Vinod Kumar Rastogi, learned counsel for the appellants.
(2.) The appellants have preferred this appeal under Section 10-F of the Companies Act, 1956 (hereinafter referred to as the Act) against the order dated 20.3.09 of the Company Law Board, Principal Bench, New Delhi passed in Company Petition No.5 of 2006, Suresh Chandra Rastogi and others Vs. M/s Shree Jagdish Cement Pvt. Ltd. and others.
(3.) The petition before the Company Law Board was filed under Sections 397 and 398 of the Act complaining about the oppression and mismanagement of the company M/s Shree Jagdish Cement Pvt. Ltd. The company petition was allowed with certain directions.;