ZORA SINGH Vs. AMRIK SINGH HAYER

JUDGEMENT

(1.) I. Disposition by Company Law Board:

(2.) THE appeals under Section 10F of the Companies Act, 1956, have been brought by parties against of whom complaints of oppression and mismanagement were alleged and found by the Company Law Board as proved.

(3.) THE appeals have been filed under the relevant provisions of Section 10F of the Companies Act on questions of law that were canvassed on the test of oppression and mismanagement as having rested on the principles of equity and the petitioner who had committed fraud and attempted to resile from his express undertakings under the contract was not entitled to obtain any redressal from court. The points of law urged for consideration had been set out elaborately in paragraph 3 as follows: