Rajeswara Rao Vittanala, Member - (1.) The present Company Application bearing C.A. No. 65/169/HDB/2017 is filed by Boinapally Krishnamurthy & 5 Others u/s 152(4), 152(5), 161 & 169 of the Companies Act, 2013 R/W Rule 8 of the Companies (Appointment and Qualification of Directors) Rules, 2014 R/W Rule 11 of the NCLT Rules, 2016 against Boinapally Infra Developers Private Limited & 3 others by seeking the following reliefs: a. to pass an order adding the names of Applicants No. 1 and 2 as the Directors of the Respondent No.2 Company and direct the Respondent No.1 herein to accept the Application made by the Applicants and include the names of Applicants No.l and 2 as Directors of the Respondent No.2 Company on record; b. to pass an order removing the Respondent No.3 & 4 as Directors of the Respondent No.2 Company and direct the Respondent No.l to remove the names of Respondent No.3 & 4 as the Directors of Respondent No.2 Company from the records of Respondent No. 1
(2.) Heard, Mr.A.Venkatesh and Mr.Aravind Reddy, Learned Counsels for the Petitioner and Shri R.C.Mishra, RoC for Respondent.
(3.) The case was listed for hearing on 28-08-2017, 30-08-2017, 05-09-2017 and 07.09.2017.;