PULIKKODAN JOSEPH ANTONY Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner seeks to quash Ext.P3.

(2.) The petitioner states that he is a Director of the 5 th respondent-Company. The Registrar of Companies has issued Ext.P3 order requiring M/s.Jeevan Telecasting Corporation Limited to furnish copies of certain documents for the purpose of investigation proposed under Section 210 of the Companies Act, 2013.

(3.) Respondents 6 and 7 filed Company Petition No.94/2012. By Ext.P1 order, the National Company Law Tribunal restored the Board of Directors of the 5 th respondent-Company to its position. Against Ext.P1 order, the petitioner and the other respondents preferred Company Appeal (AT) No.82/2020 before the National Company Law Appellate Tribunal, New Delhi. The Appeal has been admitted and is listed. On account of Covid situation, the Appellate Tribunal is not holding sittings. While so, the 3 rd respondent issued a notice to the petitioner proposing investigation of the affairs of the 5 th respondent-Company invoking Section 210 of the Companies Act. The said proposal is pursuant to the directions contained in Ext.P1 order of the NCLT, Kochi.