M.H.S.Ansari, J. - (1.) The instant appeal is directed against an order of the Company Law Board dated May 17, 1999, in Company Petitions Nos. 38 of 1992 and 37 of 1993.
(2.) By the order under appeal, the Company Law Board refused to order investigation into the affairs of the company namely, Graphic Machinery and Appliances Pvt. Ltd. (hereinafter referred to as "the said company") as was sought for in C. P. No. 38 of 1992.
(3.) However, in so far as C. P. No. 37 of 1993 is concerned, the Company Law Board held that a case had been made out by the petitioner before it, respondent herein for grant of appropriate relief in terms of Section 402. The main prayer in the said petition related to reconstitution of the board with the inclusion of the petitioner as director. The Company Law Board accordingly reconstituted the board of directors with the petitioner before it (respondent herein) and the appellant as directors.;