VRAJLAL TALAKSHI GALA Vs. ORIENT REALTORS PRIVATE LTD

JUDGEMENT

(1.) THE Applicant has taken out this Application for the following reliefs in pending Appeal (Lodging) No. 27 of 2012 under Section 10F of the Companies Act, 1956.

(2.) THE basic prayers are as under:

(3.) ON 15 September 2010, the Hon'ble Company Law Board dismissed the matter. On 23 September 2010, the Applicant/Appellant filed an application for restoration of the Petition, a copy of the same served on the Respondents' Advocates on 23 September 2010. The Hon'ble Company Law Board placed the matter for final hearing. On 20 October 2010, order passed by the Hon'ble Company Law Board that the Application for restoration be heard along with the main Petition on 1 December 2010.