SUMAN DUGAR Vs. OODLABARI COMPANY LIMITED & ORS

JUDGEMENT

(1.) The petitioner in person and the Ld. Counsel for the respondents is present. Ld. Counsel for the respondents submits that connected matter is pending before the Hon'ble Calcutta High Court and that order of the Company Law Board (CLB) prior to the transfer of the application before this Tribunal vide order dated 19/06/2012 the CLB has been restrained in passing final order and therefore sought for adjournment sine die with liberty to parties to the petition for mentioning for early hearing of the matter upon disposal of the pending matter connected with this petition of the Hon'ble High Court at Calcutta.

(2.) Let submissions be recorded and I am satisfied since no final order could not be passed under consideration, this petition is adjourned sine die with liberty to both the parties to mention upon disposal of the connected matter by the Hon'ble High Court at Calcutta.