- (1.) THE Court: We have heard the learned Counsel for the parties. Let there be an order in terms of prayer (a) of the application admitting the appeal.
(2.) THIS appeal is against an order dated 9th April, 2007 of the Learned Single judge in an application of the appellants under Section 633 (2) of the Companies Act, 1956, to the extent that the appellants have not been excused from liability for contravention of sections 211 (1), 211 (2) and 628 of the said Act, as alleged in a show cause notice dated 5th may, 2005. The appellants have, however, by the order under appeal, been absolved of all liabilities for violation of Section 299 (1) of Companies Act, as alleged in five other show cause notices also dated 5th May, 2003.
(3.) PURSUANT to a notice dated 28/29th May, 2003, the books of accounts and other relevant documents of the appellant company were inspected by the office of the Eastern regional Director, Department of Company Affairs of the Government of India.;