S KRISHNAKUMARI Vs. G VIJAYALAKSHMI ALIAS BRINDHA

JUDGEMENT

(1.) By consent of the parties these appeals are taken up for final disposal.

(2.) Company Appeal No. 16 of 2009 is filed by the appellants, who are respondent Nos.3 and 5 in C.P. No. 3 of 2007 against the order of the Company Law Board dated 13.9.2008 made in C.A. No. 101 of 2008. Company Appeal No. 20 of2009 is filed by the respondents 1, 2, 8 and 9 in CP. No. 3 of 2007 against the very same order made in C.A. No. 101 of 2008 dated 13.9.2008.

(3.) Since the very same order is challenged in both these company appeals by the appellants, who are respondents in CP. No. 3 of 2007, these appeals are taken up together and disposed of by this common judgment. For the sake of convenience and easy understanding, the parties will be referred to in this judgment according to their rank in CP. No. 3 of 2007.