RAJEEV VIDYADHARAN Vs. NATIONAL COMPANY LAW TRIBUNAL

JUDGEMENT

(1.) Heard on the question of admission.

(2.) The present writ appeal has been filed under Sec. 5 of the Kerala High Court Act, 1958, assailing the judgment dtd. 24/3/2025 passed in W.P(C)No.36441 of 2024, whereby the learned Single Judge has dismissed the writ petition on the ground of maintainability.

(3.) The learned counsel for the appellants had challenged the orders of the National Company Law Tribunal (NCLT), Kochi Bench (Exts.P17, P18, P20 and P23) which virtually modified or reviewed prior NCLT orders (Exts.P10 and P11) and the order of the Hon'ble Apex Court (Ext.P9), by directing that the independent Chartered Accountant appointed pursuant to the Apex Court's directions, report to and act under the supervision of the Administrator whose own appointment was under challenge before the National Company Law Appellate Tribunal (NCLAT). He further submitted that the impugned orders were passed without hearing the appellants and allowed respondent No.25 - Administrator to make recommendations regarding his own salary and take over operational control of a Government Project vested contractually in the 5th appellant.