ASHOK AGARWAL Vs. AMAR UJALA PUBLICATIONS LTD.

JUDGEMENT

(1.) THIS order governs C.A. No. 405 of 2011 filed by the petitioner under regulation 44 of the Company Law Board Regulations, 1991, read with Order 6, rule 17 of the Code of Civil Procedure, 1908 read with section 151 of the Code of Civil Procedure, 1908, for amendment of Company Petition No. 104 (ND) of 2009. In sum and substance the voluminous amendment running into 64 pages introduces the historical background, the shareholding and participation of the petitioners in the company, the position of the petitioners on the board and certain subsequent events. It also gives details of the change in the shareholding pattern in the company. It prays for incorporation of the following interim reliefs in paragraph 22:

(2.) I have considered the written submission filed by the parties and have perused the record. For the reasons given below, I am of the considered opinion that the amendment application deserves to be dismissed: