N.C BAKSHI Vs. DELHI & DISTRICT CRICKET

JUDGEMENT

(1.) This appeal is directed against the judgment of the Company Law Board (CLB) dated 28.9.2012 wherein the application filed by the applicant company (M/s Delhi and District Cricket Association- DDCA) seeking a composition of an offence committed by them under Section 621A of the Companies Act had been allowed; penalty/compounding fee of Rs.1,00,000/- has been imposed upon the company and Rs.50,000/- on each member of the Governing Council.

(2.) This order is the subject matter of the present petition.

(3.) At the outset, this Court notes that this is an appeal under Section 10F of the Companies Act which clearly stipulates that an appeal lies against the order of the CLB on a question of law arising out of such an order. The decision of the CLB in the fact finding Court. It is only when a question of law emanates that an appeal would lie under this statutory provision. Relevant it would be state that no question of law has been formulated in the entire body of the appeal. Grounds of appeal are contained in the body of the petition which will be the subject matter of discussion in the following paragraphs.