RAJASTHAN DEVELOPMENT TRUST PVT LTD Vs. RANI SUROLIA

JUDGEMENT

(1.) Instant Company Appeal has been filed by the appellants under Section 10F of the Companies Act, 1956 (hereinafter referred as the 'Act of 1956') against the order dated 31/01/2008 passed by the Company Law Board, Delhi dismissing the Company Application No.307/2007 in Company Petition No.20/2006 filed by the appellants for referring the dispute between the parties for arbitration under Section 8 of the Arbitration and Conciliation Act, 1996 (hereinafter referred as the 'Act of 1996').

(2.) Instant appeal was admitted by this Court vide order dated 07/10/2010 and interim order passed on 02/05/2008 directing interregnum proceedings before the Company Law Board to remain suspended was made absolute.

(3.) The matter came up for final arguments.