LAKHANI FOOTCARE PVT LTD Vs. SEABRIGHT LANDMARK PROJECTS

JUDGEMENT

(1.) Parties through their counsel.

(2.) The present Review Petition has been filed by Seabright Landmark Projects LLP for review of the order dated 22/5/2020 passed in Company Appeal No. 06/2020. The order was passed on 22/5/2020 after hearing the present review petitioner at length. It was an appeal arising out of order dated 2/3/2020 and order dated 4/5/2020 passed by the learned Company Judge in Company Petition No. 08/2014.

(3.) This Court after hearing the parties at length and considering all the grounds canvassed by the respective parties, as the difference was about 3 crores and the Official Liquidator was going to receive Rs.2.80 Crores extra, has allowed the appeal. The petitioner wants a re-hearing of the matter on the ground that the order passed by this Court is erroneous.