SIDDHARTH BHANDARI Vs. NATIONAL COMPANY LAW TRIBUNAL

JUDGEMENT

(1.) Following prayers are sought in this petition:

(2.) On consideration of the rival submissions, it appears that petitioner has made few grievances in Company Petition No. 93 of 2018, Company Petition No. 38 of 2019, Interlocutory Application No. 499 of 2019 in Company Petition No. 38 of 2019, Interlocutory Application No. 84 of 2020 in Company Petition No. 38 of 2019 and Company Petition No. 89 of 2019; all pending with the National Company Law Tribunal ( for short "NCLT"). The grievance is rested on the qualification/disqualification of some of the independent Board of Directors and one or more agenda scheduled on 17.08.2020 I.e today. It is stated that the annual general meeting is concluded by now.

(3.) The petitioner has also made the grievance as to misappropriation of funds and other matters in the company petitions/applications above-stated.