SHARMA REALTY PVT. LTD. Vs. VINOD MUKTINATH SHARMA

JUDGEMENT

(1.) This appeal is filed against an interim order dated 29th October, 2015 passed by the Company Law Board. It is a short order and it will be useful to reproduce the order. The order dated 29th October, 2015 reads as under :

(2.) Section 10F reads as under :

(3.) In a appeal under section 10F of the Act, the High Court will entertain an appeal against the decision or order, only if a question of law arises out of such order.