CCP Vs. MAA KARNI COAL CARRIERS (P) LTD

JUDGEMENT

(1.) THIS contempt petition has been filed by Col.(Retd.) Dalip Singh Sachar complaining of violation by the respondents of the directions issued by the Company Judge in his order dated 31.5.2005 passed in Company Appeal (SB) Nos.2 & 6 of 2005.

(2.) THE brief facts leading up to the filing of the present petition are these. The petitioner and the respondent No.2 were directors of the respondent No.1 company. The petitioner filed a petition before the Company Law Board under sections 397 and 398 of the Companies Act, 1956 complaining of acts of oppression and mismanagement. The CLB disposed of the petition by order dated 28.12.2004. Both the parties were aggrieved by the order of the CLB and filed cross appeals before this Court in Company Appeal (SB) Nos.2 and 6 of 2005.

(3.) THE SLP filed by the respondents against the judgment dated 31.5.2005 was dismissed on 13.7.2005.