- (1.) Ld. Counsel for the petitioners and the respondent nos. 1, 7, 17, 18 and 21 are present.
(2.) Petitioner has filed this petitioner u/s. 397 and 397 of the Companies Act, 1956.
(3.) Respondent No. 20 moved a C.A.No. 1815 of 2015 for deleting his name, which was decided by our order dated 09/01/2017 whereby C.A. was allowed and petition was dismissed against respondent no. 20. It was further ordered that consequential relief sought against the respondent no. 20 are also denied.;