SHINICHORO ISHIKAWA Vs. NARENDER KUMAR SEHGAL

JUDGEMENT

(1.) The present appeal has been filed under Section 10 of Delhi High Court Act, 1966, challenging the order dated 02.09.2013, passed by the learned Single Judge in I.A No 10913/2011 in CS(OS) No 993/2011.

(2.) The defendant Nos.2, 4 and 5 are the appellants before us.

(3.) The plaintiff/respondent No.1 herein filed the Suit for recovery of Rs.43,29,040/- from the defendant No.1 company. The defendant Nos. 2, 3, 4 and 5 are stated to be the Chairman, Managing Director, and Directors respectively of the defendant No.1 company.