ANITA RAJ GARHIA Vs. ASIAN HOTELS (NORTH) LTD

JUDGEMENT

(1.) This is an application filed by the applicant seeking the following prayers: -

(2.) The applicant is M/s Forex Finance Pvt. Ltd. It was respondent No.9 before the Company Law Board in CA 4/2011 borne on the file of the CLB. The proceedings before the CLB were initiated by Asian Hotels (North) Ltd. and Asian Hotels (West) Ltd., the respondents herein. There are also other respondents. The CLB passed an order on 18.10.2011 directing the parties to maintain status quo qua shareholding. Against the order of the CLB, an appeal was filed before this Court by the applicant and others. This Court by order dated 24.10.2011 passed in Co.A(SB)70 & 71 of 2011, inter alia, held as under :

(3.) The present applicant thereafter filed CA 2111/2012 in Co.A(SB) 70/2011 seeking modification of the order passed by this Court on 24.10.2011, the modification sought for being that the applicant should be permitted to sell the shares in the open market. On this application, this Court in its order dated 6.11.2012 held as under :