BINOD KUMAR BAWRI Vs. DALMIA CEMENT

JUDGEMENT

(1.) Heard Mr. K.N. Choudhury, the learned senior counsel representing the petitioners as well as Dr. A. Saraf, the learned senior counsel appearing for the respondents.

(2.) Both the petitions are filed under Article 227 of the Constitution of India challenging the order dtd. 5/1/2017 passed by the National Company Law Tribunal Guwahati Bench in T.A. No.14/2016 (C.A. No.907 of 2016) in T.P. No.20/397/398/GB/2016 (C.P. No.143 of 2015).

(3.) During the pendency of these two petitions, the matters went to the Hon'ble Supreme Court and the Hon'ble Supreme Court directed this Court to consider the maintainability of the petitions under Article 227 of the Constitution of India.