SUMER MISRI Vs. NCT OF DELHI

JUDGEMENT

(1.) Crl.M.C.2973/2014 &CRL.M.A.10303/2014(stay)

(2.) The respondent complainant is a 50% shareholder in a Company M/s. DSM Healthcare Private Limited (hereinafter referred to as "the Company"), of which the petitioner was the Managing Director.

(3.) A complaint was filed by the complainant with the Economic Offences Wing (Crime Branch), Delhi Police, under Sections 403/406/420/34 IPC. It was alleged by the complainant that there was siphoning of funds. The complainant also filed a petition before the Principal Bench, Company Law Board alleging oppression and mismanagement as well as siphoning of funds.