JUDGEMENT
Ratakonda Murali, Member -
(1.) This Review Petition is filed by the applicant under Rule 11 and 32 of NCLT Rules, 2016 with a prayer to review the order of the Company Law Board, Chennai in IND No. 1644 & 1645/2014 in CP No. 54/14.
(2.) The applicant was a third party. She had filed IND 1644 & 1645/2014 in CP No. 54/14. The applicant has stated that she is the daughter of late C.V. Narayan and Smt. C. Valli Narayan and she is the sister of Respondent No. 3 Shri C. Ganesh Narayan.
(3.) She had filed application before the Company law Board to implead her as a party/Respondent in the Company Petition which was filed by her mother Smt. C. Valli Narayan alleging certain acts of oppression and mismanagement carried out in respect of Respondent No. 1 Company, hereinafter called the "Company".;
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