S.N.Sapra - (1.) By this order, I propose to dispose off an application, filed by petitioners, under Rule 9 of the Companies (Court) Rules, 1959, read with Section 151 of Civil Procedure Code.
(2.) Briefly, the facts are that petitioners Nos. 2 and 3, are minors and they have filed the petition, through their next friend, Shri S.P. Anand. M/s, Sahara Deposits and Investments (India) Ltd., hereinafter referred to as the Company, was wound up, vide order dated January 13, 1984, in the Company Petition No. 78 of 1983.
(3.) The Company was tenant of petitioners, in respect of, M- 16, third floor. Connaught Place, New Delhi, a room bearing pliva'e marks RJC/17-18 in undivided form and paying a rent of Rs.5,000.00 permensem, to petitioners in the following manner : (i) Smt. Mohan Pyari Sethi 50% Rs. 2,500.00 p.m. (ii) Master Gaurav Kohli 25% Rs. 1,250.00 p.m. (iii) Master Vaibhav Kohli 25% Rs. 1,250.00 p.m.;