Manorama Kumari, Member - (1.) The petitioners filed the Petition under Section 397 and 398 of the Companies Act, 1956 seeking various reliefs against the acts of mismanagement and oppression in the affairs of the Respondent No. 1 Company and also others as mentioned in the array of parties.
(2.) The said petition was allowed to be amended vide Order dated 27-07-2007 passed by the Principal Bench of the Company Law Board, New Delhi and the Petitioners filed the amended petition. The Petition along with connected papers have been transferred to the erstwhile Company Law Board, Kolkata Bench, for disposal vide order dated 16-10-2012 passed by the CLB, New Delhi.
(3.) Consequent upon the formation of the National Company Law Tribunal and dissolution of the then CLB, the cases have been transferred to this Bench of NCLT for disposal.;