PRIYA JAIN Vs. LAGUNA HOLDINGS PVT. LTD.

JUDGEMENT

(1.) The present appeal under Sec. 10F of the Companies Act, 1956 [hereinafter 'the Act'] is directed against order dtd. 23/9/2015 [hereinafter 'Impugned Order'], whereby Appellant's application bearing C.A. No. 79/2015 for impleadment to an oppression and mismanagement petition [C.P. No. 108/ND/2014.] pertaining to Respondent No. 3-Eden Park Hotels Pvt. Ltd., has been rejected by the Company Law Board [hereinafter 'CLB'] [Presently pending before the National Company Law Tribunal, New Delhi [hereinafter 'NCLT'].].

(2.) For convenience, parties to the present appeal, their status before the CLB and their inter se relationship, is depicted as follows: <FRM>JUDGEMENT_62_LAWS(DLH)4_2023_1.html</FRM>

(3.) The Impugned Order captures the backdrop of Appellant's grievance, rendering reiteration of facts superfluous; however, a concise overview is presented below for contextual clarity.