CENTRAL PARK FARM AND DEVELOPERS PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) IN this company petition, the petitioners together claiming in excess of 10% of the issued and paid up capital of M/s. Central Park Farm and Developers Private Limited, ("the Company") have invoked the equitable jurisdiction of the Company Law Board under Sections 397, 398, 402, 403 & 406 of the Companies Act ("the Act") to remedy their grievances on account of certain alleged acts of oppression and mismanagement in the affairs of the Company at the hands of the respondents, as under:

(2.) Shri K.V. Satish, learned Counsel, while initiating his arguments in support of the petitioners submitted:

(3.) SHRI V. Mahesh, learned Authorised Representative, in support of the claim of the respondents 7 & 8 submitted: