- (1.) HEARD Mr.Sudeep Seth, learned Counsel for the petitioners and Mr.Jaideep Narain Mathur, Senior Advocate duly assisted by Mr.Manish Kumar, learned Counsel appearing for the Managing Director of the Company.
(2.) BY means of instant writ petition, the two Directors of the Company pray for a direction to the Board for Industrial and Financial Re -construction (BIFR) to expedite the hearing of Misc. Application No.70 of 2014, 108 of 2014 and 350 of 2014 in Case no. 72 of 2012 simultaneously as well as case No.72 of 2012, M/s J.R. Organics Limited pending before it.
(3.) A preliminary objection has been raised by Mr.J.N. Mathur, Senior Advocate that as per provisions of the Companies Act, a person who is duly authorized by the Board's resolution or Company Secretary or Managing Director of the company can assail any order or file any case. In the instant case, there is no resolution of the Board or the instant writ petition has been filed either by the Company Secretary or the Managing Director of the company. At this stage, learned Counsel for the petitioners submits that three workmen filed a Contempt Petition No.1122 of 2014 for compliance of the order dated 4.1.2013 passed in Company Appeal No. 1 of 2011. After hearing the matter, orders were reserved and the same has not yet been delivered.;