Subhro Kamal Mukherjee, J. - (1.) THESE are two applications for review of the judgment and order dated June 10, 2013 passed by a Division Bench of this Court comprising of Ashim Kumar Banerjee and Dr. Mrinal Kanti Chaudhuri, JJ.
(2.) THE Peerless General Finance and Investment Company Limited (in short, Peerless) and Mr. Sunil Kanti Roy as the applicants filed these review applications. On May 30, 1991 Chatterjee brothers, namely, Asis Kusum Chatterjee and Asit Kumar Chatterjee, filed a petition under Sections 397 and 398 of the Companies Act, 1956 (hereinafter referred to as 'the said Act of 1956'), which was registered as Company Petition No. 222 of 1991. In the said petition, Peerless was the principal respondent.
(3.) HOWEVER , along with the said petition two consent letters were filed -one letter was by Mr. R.L. Gaggar and the other was by Bhagwati Developers Private Limited (in short, Bhagwati). They were not parties to the said company petition, but they accorded their consent to the prayers made by the said Chatterjee brothers. The letters of consent submitted by Mr. R.L. Gaggar, was not signed by Mr. R.L. Gaggar himself, but by his constituted attorney.;