DEEPAK KHOSLA Vs. COMPANY LAW BOARD

JUDGEMENT

(1.) THE Petitioner has filed the present Contempt Petition alleging contempt of order dated 08.10.2009 passed by the Division Bench of this Court in W.P. (C) No. 7651 of 2009 titled Deepak Khosla & another Versus Union of India & others.

(2.) IT is contended that by order dated 8.10.2009 had directed the Registry of this Court, the Courts subordinate to this Court and the Tribunals and Foras in Delhi that proper scrutiny of vakalatnama filed should be effected and vakalatnama which are not properly executed be not taken on record. None of the Respondents herein were parties to the said Petition.

(3.) THE Petitioner has arrayed the Company Law Board through its Secretary as Respondent No.1. Respondents No. 2 to 4 are corporate entities against whom the Petitioner has various litigations. Respondents No. 5 to 10 are Directors of one or the other corporate entities arrayed as Respondents No. 2 to 4. Respondents No. 11 to 20 are advocates who are either partners or advocates of law firms representing one or the other parties arrayed as Respondents No. 2 to 10.