JUDGEMENT
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(1.) Learned PCS Mr. Dhiren Dave present for Applicant, Respondent no. 2 Mr. Satyaketu Patel present.
(2.) This application is filed by the Original petitioner in CP 17/2016 under section 425 of companies Act, 2013 alleging contempt in respect of the order dated 31.08.2017 passed by this Tribunal. The grievance of the applicant is R-2 is acting as Director of the company and convening annual general meetings.
(3.) R-2 present in person and represented that an appeal is filed against the order dated 31.08.2017 before Hon'ble NCLAT by one of the shareholder of the company and it is pending.;
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