RAJEEV KAPUR Vs. GRENTEX & COMPANY PRIVATE LIMITED

JUDGEMENT

(1.) The above Appeal is filed under Section 10F of the Companies Act, 1956 ("the Act"). By the above Appeal, the Appellants have impugned the order passed by the Company Law Board, Mumbai Bench ("CLB") dated 30th January 2010 dismissing Company Petition No. 112 of 2008 which was filed by the Appellants (Original Petitioners) against the Respondents on the ground of oppression of the Appellants who are the minority shareholders of Respondent No.1 Company and mismanagement of the Respondent Company.

(2.) The Appellants have submitted that the following important questions of law require determination by this Court.

(3.) By the consent of the parties, the above Appeal is taken up for hearing and final disposal at the stage of admission.