MEDI PROJECTS (P.) LTD. Vs. CAUVERY MEDICAL CENTRE LTD.

JUDGEMENT

(1.) THIS appeal is filed by the applicants in Company Application No. 49/11 in Company Petition No. 46/08 being aggrieved by the order dated 8 -4 -2011, wherein application filed by the appellants herein seeking for impleading of the proposed 15th respondent has been rejected.

(2.) THE main argument in the appeal is that application was filed for impleading the 15th respondent and without even issuing notice to the proposed respondent order is passed by the Company Law Board ('CLB') on 8 -4 -2011 dismissing the application on the basis of the submission of the other respondents and the documents produced by them. The proposed 15th respondent has entered caveat and the learned counsel appearing for the proposed 15th respondent submits that he had no opportunity whatever to put forth his contention before the CLB.

(3.) HAVING perused the material on record and having heard the learned counsel appearing for the parties it is unnecessary to go into the merits having regard to the order that is proposed to be passed by us.