ARUN KUMAR TANTIA Vs. OM PRAKASH TANTIA

JUDGEMENT

(1.) This is an appeal under Section 10F of the Companies Act, 1956. The order that is challenged is interlocutory. It was made on September 14, 2009. By that order the appointed auditors were removed. Two firms, M/s. K. K. Chapparia and Associates and S. K. Agarwal and Co., were appointed joint auditors in their place. On this little point, the appeal has been argued for several days.

(2.) The first point is regarding maintainability. It is said that no appeal under Section 10F is maintainable as no question of law arises from the said order.

(3.) This point has to be gone into before proceeding further with the appeal on the merits.