DEVISONS PVT LTD Vs. UMESH SALWAN

JUDGEMENT

(1.) THIS Court while issuing notice on 30th November, 2011, had passed the following order in the company appeal : -

(2.) PRAYERS 3 to 6 of Co. Appl. 645/2010 filed before the Company Law Board (for short 'CLB') are reproduced hereinbelow: -

(3.) AS far as payment of arrears of rent is concerned, Mr. Singla relies upon the order dated 6th January, 2009 passed by the CLB. The said order reads as under: -