RAM URBAN INFRASTRUCTURE LIMITED Vs. R K DHALL

JUDGEMENT

(1.) Heard Counsel for the parties. The learned Counsel appearing for the respective contesting respondents waive service. As a short question is involved, the appeal is admitted and finally disposed of.

(2.) By this appeal the appellant have impugned the judgment and order passed by the Company Law Board dated 27th July, 2009 in Company Application No. 138 of 2009 in Company Petition No. 45/397-398/CLB/ MB/2009. The Company Application No. 138 of 2009 was filed under regulations 44 and 46 of the Company Law Board Regulations 1991 by the original petitioners (respondent No. 1 herein) seeking to incorporate certain subsequent events in the company petition by way of amendments. The appellant herein sought a week's time to file their objections. Except for seeking permission to amend the Company petition no other relief was sought in the said Application No. 138 of 2009. However, on an oral application made by the respondent No. 1, the Company Law Board inter alia passed the following order which is impugned herein.

(3.) The questions of law arising in this appeal are: