- (1.)PURSUANT to the order dated 12-12-2001 (Ramesh Narang (1) v. Rama Narang, 2009 (16) SCC 631) the following suits and company petition have been transmitted to this Court and they are on the file of this Court now and registered as Transferred Cases Nos. 1 to 8 of 2002:
1. OS No. 3535 of 1994 before the Bombay High Court. 2. OS No. 3578 of 1994 before the Bombay High Court. 3. OS No. 1105 of 1998 before the Bombay High Court. 4. OS No. 3469 of 1996 before the Bombay High Court. 5. OS No. 1792 of 1998 before the Bombay High Court. 6. OS No. 320 of 1991 before the Bombay High Court. 7. Company Petition No. 28 of 1992 before the Principal Bench, Company Law Board, New Delhi. 8. Arbitration Suit No. 5110 of 1994 before the Bombay High Court.

(2.)ALL the above are now being disposed of in terms of the minutes of the consent order incorporated in the proceedings passed by us on 12-12-2001.
The decree will be drawn up in terms of the minutes of the consent order.

(3.)IN regard to the property (64, Sunder Nagar, New Delhi) which is the subject - matter of OS No. 3578 of 1994 in the High Court of Bombay, Rama Narang, who is present in Court, gives an undertaking that the same would be transferred with clear and marketable title to Rajesh Narang or his nominee on or before 31-3-2002. This undertaking is recorded.