V K SHARMA Vs. JVG FINANCE LTD

JUDGEMENT

(1.) THIS appeal under Section 483 of the Companies Act, 1956 impugns the order dated 30th April, 2012 of the learned Company Judge of this Court,

(2.) THE order clarifies that the same is without prejudice to the rights and contentions which may be heard at the time of final hearing of the application.

(3.) WHEN we apply the aforesaid principles, what we find is that while the small investors, who were lured by the appellant to invest their life's savings in the corporate entities/vehicles launched by the appellant, remain out of pocket, the appellant continues to enjoy his assets, which the SFIO and the learned Company Judge have found to have been acquired through illegal means and from the monies of the Companies in liquidation.