Mahesh Grover, J. - (1.) C.A.P.P. No.1 of 2014
(2.) THIS is an appeal under Section 10 -F of the Companies Act, 1956 directed against the order dated 3.1.2014 passed by the Company Law Board in C.P. No.146(ND) of 2012. To put it briefly, the Company Petition was filed by M/s AAR KAY Chemicals Pvt. Ltd. against one A.P. Refinery Pvt. Ltd. under Sections 397,398, 237(b) read with Sections 111(4)(a)(ii), 402, 403, 405 and 539 read with Section 406 of the Companies Act, 1956 alleging mis -management in the conduct of its affairs which had caused great prejudice to the share holders of the members of the Company namely A.P. Refinery Pvt. Ltd.
(3.) WHEN the matter was heard by the Company Law Board, it passed an order soliciting the response of the respondents (the appellants herein), but no interim direction was given which led to the filing of an appeal by M/s AAR KAY Chemicals Pvt. Ltd. bearing No. C.A.P.P.32 of 2012.;