AI Structured Summary
Not yet generated for this judgment
Judgment
The ground for urgency is, that despite the plea of appellants to remove them as promoters of the company Vishvjyoti Trading Limited (“VTL”) due to their selling their entire shareholding in 2014, they continued to be shown as promoters of the company. The company (VTL) has been issued notice by BSE Ltd. to be delisted w.e.f October 28, 2022. The delisting would have an implication on the status of the applicants as directors in other companies. Keeping in view the urgency application moved, the appeal may be listed on November 01, 2022 subject to removal of office objections. Registry is directed to issue notice to the respondents. The urgency application to list the case early is disposed off accordingly.
This order will be digitally signed by the Private Secretary on behalf of the bench and all concerned parties are directed to act on the digitally signed copy of this order. Certified copy of this order is also available from the Registry on payment of usual charges.