DEVENDRA GUPTA Vs. PICNIC PARK HOTELS P LTD

JUDGEMENT

(1.) IN the company petition filed by Shri Devendra Gupta ("the petitioner") under Sections 397 and 398 of the Companies Act, 1956 ("the Act"), alleging certain acts of oppression and mismanagement in the affairs of M/s. Picnic Park Hotels Private Limited ("the company"), the petitioner has filed the present application praying for the following reliefs:

(2.) Shri Tha Sirish Chowdhary, learned Counsel, in support of the applicant submitted:

(3.) SHRI Sirish Chowdhary, learned Counsel, in his rejoinder pointed out that the applicant has filed a review application in April, 2008 before the High Court of Madras to review the direction given on July 23, 2007 in C.S. No. 498 of 2005 closing the civil suit, namely, C.S. No. 498 of 2005 and is pending adjudication and disposal. There is, therefore, no impediment for the CLB to proceed further in the matter.