SONIA KHOSLA Vs. VIKRAM BAKSHI

JUDGEMENT

(1.) The appellants, aggrieved by the interim order passed by the Company Law Board on 31.01.2008 has preferred this appeal under Section 10 F of the Companies Act, 1956.

(2.) Vide the impugned order, the Company Law Board has directed the restoration of status quo ante with regard to the composition of the Board and the shareholdings as it existed on the day of filing the petition and has given directions to the Registrar of Companies not to take on record any document filed by the company on or after 1.12.2007.

(3.) The brief facts giving rise to this appeal are as follows:-