LAKSHMI NATARAJAN Vs. BHARATAN PUBLICATIONS LIMITED

JUDGEMENT

(1.) C.M.A. No. 656 of 1997 is filed by the third respondent, S. Appaswami, in the company petition before the Company Law Board. C.M.A. No. 162 of 1998 is filed by the petitioner, Lakshmi Natarajan, in the company petition and C.M.A. No. 909 of 1997 is filed by the second respondent, V. Murali, in the company petition.

(2.) THE issue relates to transfer of shares in favour of appellant in CMA. No. 656 of 1997, which is objected to by the appellant in C.M.A. No. 162/98. For the purpose of convenience, we refer the parties as per C.M.A. No. 162 of 1998.

(3.) AGGRIEVED of the findings, the petitioner before the Company Law Board has filed an appeal in CMA. No. 162/92 raising the following questions of law: