GHARDA CHEMICALS LIMITED Vs. ER RUTTON KAVASMANEK

JUDGEMENT

(1.) Admit.

(2.) By consent of the parties, the present appeal was heard finally at the admission stage and is disposed of finally by this judgment.

(3.) This appeal filed under Section 10F of the Companies Act, 1956 is directed against the order dated 13 th August, 2012 passed by the Company Law Board, Western Region Bench, Mumbai in Company Application No. 73 of 2012 in Company Petition No. 87 of 2010 which was filed by respondent nos. 1 and 2 for seeking amendment to CLB Company Petition No. 87 of 2010. By the said impugned order, the Company Law Board (hereinafter referred to as CLB) allowed the amendment application filed by respondent nos. 1 and 2.