- (1.) The defects pointed out by the registry are waived. For reasons of commonality of facts and law in these appeals, they are being decided by this common order.
(2.) These appeals under section 10F of the Companies Act, 1956 (hereinafter "the 1956 Act") have been filed against the order dated January 21, 2015, passed by the Company Law Board, New Delhi.
(3.) Heard counsel for the appellants and perused the impugned order.;