405. Addition of respondents to application under section 397 or 398.-
If the Managing Director or any other Director [* * *] or the manager, of a company, or any other person, who has not been impleaded as a respondent to any application under section 397 or 398 applies to be added as a respondent thereto, the [Tribunal] [ Substituted by Act 11 of 2003, Section 44, for " Company Law Board" .] shall, if it is satisfied that there is sufficient cause for doing so, direct that he may be added as a respondent accordingly.
