ASHOK KUMAR TRIPATHI,MEMBER (J) - (1.) BY this order, I propose to deal with three company applications filed in the Company Petition Nos. 29 of 2013 and 35 of 2013. The petitioners, in the Company Petition No. 29 of 2013, have filed a Company Application No. 172 of 2014, inter alia, seeking an order to appoint an independent valuer with such directions and on such terms as the Board may deem fit and proper, to take such steps as are required, including to inspect the said property in dispute and to submit a report on such valuation to the Board on the grounds stated therein. Second company application being CA No. 173 of 2014 has been filed in the above captioned company petition nearing CP No. 29 of 2013, by the petitioners thereby seeking amendments in the original company petition.
(2.) Third application being CA No. 174 of 2014, has been filed in the company petition bearing No. 35 of 2013, seeking amendments in the written reply filed by the respondents therein.
(3.) THE pleadings have been exchanged by the parties in the above stated applications. In view of the facts that the company applications bearing Nos. 173 of 2014 filed in CP No. 29 of 2013 and 174 of 2014 filed in CP No. 35 of 2013 are identical in nature, therefore, I propose to decide both the applications by this common order. The Company Application No. 172 of 2014, shall be dealt with thereafter.;