H.J. CONSULTANTS PVT. LTD. Vs. NAVEEN GUPTA

JUDGEMENT

(1.) SINCE learned counsel for the caveator has put an appearance, caveats stand discharged. Co. Application No. 2365/2012 (Exemption)

(2.) EXEMPTION allowed subject to all just exceptions.

(3.) THIS appeal has been directed against the order of the Company Law Board (CLB) dated 16.11.2012 whereby the application filed by the petitioner (CA No. 523/2012) seeking a dismissal of the petition filed by Naveen Gupta with an additional prayer to initiate proceedings under Section 340 of the Cr.PC against him had been dismissed.