THE ADMINISTRATOR Vs. R.RAMACHANDRAN

JUDGEMENT

(1.) These Original Side Appeals (OSAs) have been filed by the Administrator appointed by the Hon'ble Court on 20/11/2015 to administer Zylog Systems Limited (in short 'Company').

(2.) The learned Administrator is aggrieved by an order passed by the Company Court on 18/10/2024 in Comp.A.No.128 of 2019 in C.P.No.372 of 2013 filed by R1, a third party to the Company Petition and a shareholder in the company.

(3.) The prayer in Comp.A.No.128 of 2019 is as follows: