SANJEEV PRAKASH SHARMA,J. - (1.) Instant Company Appeal has been filed by the appellants under section 10F of the Companies Act, 1956 (hereinafter referred as the 'Act of 1956') against the order dated 31/01/2008 passed by the Company Law Board, Delhi dismissing the Company Application No.307/2007 in Company Petition No.20/2006 filed by the appellants for referring the dispute between the parties for arbitration under section 8 of the Arbitration and Conciliation Act, 1996 (hereinafter referred as the 'Act of 1996').
(2.) Instant appeal was admitted by this Court vide order dated 07/10/2010 and interim order passed on 02/05/2008 directing interregnum proceedings before the Company Law Board to remain suspended was made absolute.
(3.) The matter came up for final arguments.;