CHERAN ENTERPRISES PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) I am required to umpire the final match of the series between the team- petitioner (comprising the petitioner, respondents 9 and 10) and the team- respondents (comprising respondents 6 to 8). It is being fought hard as in the body-line series. I realised that team-respondents had pushed the team- petitioner on the back-foot after securing few advantages in the earlier matches. Team-petitioner is batting. I saw the batsmen walking aggressively and restlessly outside the crease. It has to take its chances on this final day wicket of the final match, which looked the way it ordinarily will look on the final day - weary with cracks.

(2.) Broadly, it is a story of two foreign investors collaborating with Indian Companies promoted by a certain K.C.Palanisami (KCP, for short), both of whom eventually losing their ways and struggling to part.

(3.) In this segment what transpired in the company petitions filed by both sides and the Order which the CLB has passed and the judicial proceedings that followed are stated: