SOUMITRA PAL.J. - (1.) Heard learned Counsel for the parties on the application being G.A. No.265 of 2012.
(2.) This application was moved on behalf of the respondents taking exception to the nominee of the appellant in the Committee of APL. The learned Counsel for the appellant makes a statement that Mr. Mahendra Kumar Sharma, who is presently one of the independent directors in Birla Corporation Limited, would resign from the said post before assuming the office of the APL.
(3.) Therefore, taking into consideration the statement made by the learned Counsel for the appellant and the fact that Mr. Mahendra Kumar Sharma is an independent director of Birla Corporation Limited and is going to resign before assuming the office of APL, we do not think it necessary to call upon the appellant to propose name of a person in place and stead of Mr. Mahendra Kumar Sharma.;