VARSHABEN S. TRIVEDI Vs. SHREE SADGURU SWITCH GEARS (P.) LTD.

JUDGEMENT

(1.) THE petitioner has filed the present company petition under sections 397 and 398 read with section 402 of the Companies Act, 1956 ('the Act'), complaining therein certain acts of oppression and mismanagement purportedly committed by the respondent Nos. 2 to 4 in the affairs of the respondent No. 1 -company. The petitioner has sought various reliefs as contained in the petition. Briefly the facts as set out in the petition are as follows:

(2.) THE respondents appeared and filed their reply denying all the charges.

(3.) BEING aggrieved by the said judgment and order an appeal was preferred being Appeal OJ Appeal No. 27 of 2013, by the respondents before the hon'ble High Court of Gujarat at Ahmedabad. The said appeal came to be dispose" of on 25th November, 2013. The hon'ble High Court set aside the Judgment and Order passed by the then learned Member and remanded the company petition with the direction to hear and decide the CP de novo. The hon'ble High Court further directed the parties to maintain status quo with respect to the affairs of the company until the matter is considered and decided by the Company Law Board ('CLB').