USHA ANAND Vs. DIOR INTERNATIONAL

JUDGEMENT

(1.) This appeal contains a very interesting prayer and it will therefore be appropriate to reproduce the same :

(2.) It will be seen from the aforesaid prayer that the appellant not only wants us to set aside the orders dated 4.3.03 and 6.3.03 but also all earlier orders which have been passed in Co. Petition No. 60/1994.

(3.) Any appeal arising out of an order passed by the learned Company Judge has to be filed within the prescribed period of limitation. No general prayer can be maintained, wherein, on the basis of one or two impugned orders an appellant can pray for setting aside of the previous orders passed by the company court. Therefore, the prayer as made, cannot stand and it has to be confined only to orders dated 4th March, 2003 and 6th March, 2003.