C. VALLI NARAYAN Vs. C. VINOD HAYAGRIV

JUDGEMENT

(1.) This contempt petition is filed complaining of disobedience of orders dated 23.09.2014 and 18.11.2014 passed by Company Law Board in Co.P. No. 54/2014.

(2.) By an order dated 23.09.2014 the Company Law Board granted an ad interim relief. The said order was continued until further orders by an order dated 18.11.2014. However, the relevant order for our purpose reads as under:

(3.) We have heard learned Counsel for the parties regarding maintainability of a contempt petition.