PRITPAL SINGH GREWAL Vs. GURLAL SINGH GREWAL

JUDGEMENT

(1.) The instant appeal has been directed against the order dtd. 30/10/2018, as passed by the learned Contempt Bench of this Court in COCP No. 729 of 2014.

(2.) The respondent herein filed C.P. No. 49 of 2007 under Ss. 397 and 398 of the Companies Act before the Company Law Board, Principal Bench, New Delhi (for short the CLB'), alleging thereins opression and mismanagement in the affairs of Upper India Steel Manufacturing and Engineering Company. On 8/5/2007, the CLB passed an interim order on the petition (supra). The relevant portion of the order (supra) becomes extracted hereinafter.

(3.) Since the order (supra) remained purportedly uncomplied, thereby the respondent herein preferred COCP No. 729 of 2014, before this Court, with a prayer therein to intiate contempt proceedings against the contemnor concerned, thus on account of the appellant herein purportedly wilfully disobeying the order (supra) passed by this Court. It has been further alleged therein, that even after the passing of the order (supra), the respondents concerned have not complied with the directions of the CLB, which amounts to wilful disobedience on their part.