R.P. Nagrath, J. - (1.) By this common order, CA No. 21 of 2016 under order 6 rule 17 CPC for amendment of company petition and CA No. 9 of 2016 filed under Regulation 46 read with Regulation 44 of the Company Law Regulations, 1991 read with order 1 rule 10 CPC filed by the petitioner to impaled M/s. Triputi Infrastructure Pvt. Ltd., as respondent No. 8 are being disposed of being inter-linked.
(2.) Company Petition CP No. 10(ND) of 2013/RT CP No. 28/Chd/Pb./2016 under Sections 397, 398, 399, 402 and 403 of the Companies Act, 1956 (for short to be referred here-in-after as 1956 Act) dated 18.12.2012 was filed before the Company Law Board. It was listed before the Company Law Board for the first time on 29.01.2013.
(3.) Respondent No. 1 (for brevity R-i) is a listed company. The Board of Directors of R-1 company comprises of respondents No. 2 to 5 (for short R-2 to R-5). Respondent No. 7 (R-7) M/s. MFL Trading Private Limited is stated to be wholly owned subsidiary of R-1 company. Respondent No. 6 (R-6) M/s. ISPACE DEVELOPERS PRIVATE LIMITED was also a subsidiary of R-1 company. The petition was filed alleging various acts of oppression and mis-management against the respondents.;