RAJKUMAR GUPTA Vs. RBG ENTERPRISES PRIVATE LIMITED

JUDGEMENT

(1.) This Original Petition is filed for the following reliefs:

(2.) Respondent Nos.3 and 4 filed CP/114/KOB/2019, CP/ 119/KOB/2019 and CP/125/KOB/2019 before the National Company Law Tribunal (NCLT), Kochi bench, alleging mismanagement and related party transactions in the company managed by the petitioners. The company petitions were disposed on 31/12/2021 as follows:

(3.) Petitioners in the company petitions filed Review Application/02/KOB/2022 to review Ext.P2. The Tribunal, by Ext.P3 dtd. 16/3/2022, reviewed the order dtd. 31/12/2021 as follows: