National Consumer Disputes Redressal
M/S Allianz Capital & Management ... vs B.P. Grover And Ors. on 9 November, 2000
ORDER
1. The Company Law Board is now seized of the matter in dispute. It has been stated on behalf of the Company that the Petitioner - Company is adhearing to the scheme of payment framed by the Company Law Board. Since the Company Law Board is seized of the matter, we will not hear the case any further. The matter is disposed of finally as above. Any grievance about on-payment according to the schedule drawn by the Company Law Board can be raised before the Company Law Board.