S.G. RAJAMANICKAM Vs. S. KANAGAVALLI AND ORS.

JUDGEMENT

(1.) CHALLENGING the orders, dated 22.8.2014 and 21.10.2014 and made in C.A. Nos. 2 & 3 of 2014 in C.P. No. 70 of 2013 respectively on the file of the Company Law Board, Chennai Bench, the above appeals have been filed.

(2.) ORIGINALLY , the first respondent herein had filed a company petition in C.P. No. 70 of 2013 for the following reliefs: -

(3.) THEREAFTER , the first respondent herein had filed an application in C.A. No. 1 of 2013 seeking certain directions.