- (1.) Ld. Pr. CA for the petitioners and the Ld. Counsel for the respondent nos. 1, 2 and 3 are present Petitioner has moved Contempt Application u/s. 425 of the Companies Act, 2013 for non compliance of our order dated 19/04/2017 passed in C.P.No. 156/2013 whereby petition was allowed and the illegal and wrongful removal of PI, P2, RIO and Rll from the Board of Directors of the Company under Section 284 and 274 of the Companies Act, 1956, done by the Respondents is hereby directed to be reversed. The illegal appointment of the R5, R6 as additional directors of the company is directed to be reversed. Respondent No. 2 is hereby directed to pay for the further shares allotted pursuant to the board resolution of 16th January, 2012. It is also being directed that the Respondents be given access to the Petitioners to the properties of the Company along with the books, records and all bank accounts of the Company and they be reinstated as directors of the Company.
(2.) In reply to the contempt application respondent has filed detailed reply.
(3.) We have heard the arguments of both the parties and perused the record. Ld. Counsel of the respondents in compliance of the Court's Order dated 19/04/2017 and clarification Order dated 11/05/2017 has written letter to the Registrar of Companies, West Bengal which is annexed as Annexure A-10 to the reply. On perusal of the said documents it appears that respondents in compliance of the said order have communicated to the Registrar of Companies for taking appropriate steps in terms of the orders passed by this Tribunal.;