LAWS(DLH)-2006-9-216

TELECOMMUNICATIONS CONSULTANTS INDIA LTD. Vs. TCIL BELLSOUTH LTD.

Decided On September 05, 2006
Telecommunications Consultants India Ltd. Appellant
V/S
Tcil Bellsouth Ltd. Respondents

JUDGEMENT

(1.) THE present appeal under Section 10 -F of the Companies Act, 1956 (hereinafter referred to as the act) has been filed by Telecommunication Consultants India Ltd. (hereinafter referred to as the appellant) against the order dated 20th December, 2005 passed by the Company Law Board, Principal Bench, New Delhi dismissing their application for interim relief. The appellant herein has filed a petition under Section 397 -398 of the Act against M/s. TBL India LLC (hereinafter referred to as the respondent no. 2), M/s. DSS Enterprises Privates Ltd. (hereinafter referred to as respondent no. 3), Mr. Satwant Singh (hereinafter referred to as respondent no. 4) and Ms. Reema Satwant Singh (hereinafter referred to as respondent no. 5) in respect of a company TCIL Bellsouth Limited (hereinafter referred to as respondent no. 1 or TBL).

(2.) IN the amended appeal, the appellant has framed as many as 10 questions of law. However, keeping in view the controversy and the questions raised, I frame the following two questions of law which require adjudication in the present appeal; -

(3.) LEARNED tribunal while rejecting the prayers for interim reliefs has given the following reasoning in its order dated 20.12.2005: