RASAYANIK KAMDAR SANGH Vs. SANKALP CHEMICALS

JUDGEMENT

(1.) AS the facts are inter-connected in both the appeals, they are being considered by this common judgement.

(2.) O.J. Appeal No.70 of 2010 arises from the order dated 29.6.2010 passed by the learned Company Judge, whereby the application for being impleaded as party in the petition for revival of the company being Company Petition No.23 of 2011 has not been entertained.

(3.) SO far as O.J. Appeal No.55 of 2010 is concerned, the same arises against the order dated 27.7.2010 passed by the learned Company Judge in Company Application No.196 of 2010, whereby the application has not been entertained at this stage.