LAWS(KAR)-2023-3-504

C. GANESH NARAYAN Vs. C. VINOD HAYAGRIV

Decided On March 28, 2023
C. Ganesh Narayan Appellant
V/S
C. Vinod Hayagriv Respondents

JUDGEMENT

(1.) Heard Sri K N Phanindra, learned Senior counsel representing Smt. Krutika Raghavan, learned counsel appearing for the petitioner; Sri Mandeep Kalra, learned counsel representing respondent Nos.1, 7 to 12, who is present before the Court physically; and Sri Hitesh Gowda B J, learned counsel appearing for respondent Nos.2 to 6, who is also present before the Court physically.

(2.) In this writ petition, the petitioners have sought for quashing of the order dtd. 8/2/2023 passed by the National Company Law Tribunal, Bangalore ('NCLT') in Company Petition No.4(BB)/2020 vide Annexure-A1 to the petition.

(3.) Similar submissions and contentions were made by learned Senior counsel in respect of main prayer as well as interim prayer with regard to impugned order at Annexure-A1 in Company Petition No.4/(BB)/2020.